Section 48 in Arunachal Pradesh Urban and Country Planning Act, 2007
48. Pension and provident funds.
(1)Every Local Planning Authority shall constitute for the benefit of its whole time paid members and of its officers and other employees, in such manner and subject to such conditions as may be prescribed by rules, such pension and provident funds as it may deem fit.(2)Where any such pension or provident fund has been constituted, the State Government/' State Ur-ban and Country Planning Board may declare that the provisions or the Government Provident funds Act, 1925, shall apply to such fund as if it were a Government Provident Fund.Chapter-X Supplemental and Miscellaneous Provisions
