Section 84 in The Maharashtra Medical Council Rules, 1967
84. Provident Fund.
(1)The Council shall establish a provident fund which shall be administered, maintained and used in accordance with the rules prescribed in Schedule 'A' to the rules.(2)The provident fund of the Maharashtra (Bombay area) Medical Council shall be merged with and form part of the provident fund establish under these rules.(3)Subscription to the provident fund shall be compulsory for all permanent officers and servants of the Council and for all temporary officers and servants, who have put in more than one year's continuous service.
