Section 19(d) in The Bihar State Housing Board Act, 1982
(d)for establishing and maintaining a Provident and Annuity Fund, for compelling all or any of the officers or employees of the Board other than any employee of the Central or State Government in respect of whom a contribution is paid under Section 105 to subscribe to such fund at such rates and subject to such conditions as may be prescribed, and for supplementing such subscription out of the funds of the Board; and
