Section 31E(5) in Maharashtra Public Trust Rules, 1951
(5)All regulations pertaining to the grant of gratuities to the officers and servants of the committee and the creation and management of contributory provident fund for their benefit shall, subject to the provisions of section 56S, be approved by the committee at a special meeting convened for the purpose by a resolution of not less than two thirds of the members present and voting at such meeting.
