Section 13 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
13.
The Board may, by a special resolution, constitute a contributory Provident Fund for the officers and servants of the Board. They shall subscribe to the Fund at the rate of one anna per rupee of their salary each month to which an equal amount shall be added from the Trust Fund. The total amount accrued to the Fund will be paid to them at the end of their service. The Provident Funds Act, 1925 (XIX of 1925) & the Bihar General Provident Fund Rules shall apply mutatis mutandis to the officers and servants of the Board. The Board shall frame separate bye-laws for the management of the Provident Fund.
