Section 60A in The Gujarat Provincial Municipal Corporations Act, 1949
60A. [ Provident Fund to be deposited in Government Treasury. [Section 60A was inserted by Gujarat 11 of 1979, Section 2 Schedule, Sr. No. 3 (w.r.e.f. 26 09-1978) (w.r.e.f. 26-09-1978).]
(1)Where the corporation has established a provident fund for the benefit of any of its officers and servants, such fund shall, notwithstanding anything contained in any law for the time being in force, be deposited in the State Government treasury in accordance with such directions as the State Government may, from time to time, by an order in writing give and thereupon,-(i)the subscriber to the fund shall be entitled to interest on the balance in his provident fund account at the same rate, at which the State Government servant is for the time being entitled to on the balance in his provident fund account, and(ii)the rules for the time being in force relating to the limits of withdrawals from the provident fund as applicable to such Government servant shall, so far as may be, apply to the subscriber.(2)Nothing in this section shall apply to a provident fund established by the corporation to which the Employees' Provident Funds Act, 1952 (XIX of 1952) applies]
