Section 110(3) in The Gujarat Maritime Board Act, 1981
(3)leave, leave allowances, pensions, gratuities, compassionate allowances and travelling allowances of the [officers and employees] [These words were substituted for the word 'employees', by Gujarat 3 of 1996, Section 18 (w.r.e.f. 08-09-1995).] and the establishment and maintenance of a provident fund or any other fund for their welfare;
