Section 10 in Hyderabad Metropolitan Development Authority Act, 2008
10. Pension and Provident Fund.
(1)The Metropolitan Development Authority shall constitute for the benefit of its whole-time paid members, officers and other employees in such manner and subject to such conditions, as may be prescribed, such pension and provident fund as it may deem fit.(2)Where any such pension or provident fund has been constituted, the Government may declare that the provisions of the Provident Fund Act, 1925 shall apply to such fund as it were a Government Provident Fund.
