Section 13 in Punjab Water Supply and Sewerage Board Act, 1976
13. Provident Fund.
(1)The Government may establish for the employees of the Board a Provident Fund which shall be administered by such officers of the Government or the Board as may be prescribed.(2)The Board shall in respect of each of its employees, who is a subscriber to the said provident fund, pay into such fund, such portion of the contribution in such manner as may be prescribed.
