Section 24(1) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(1)The authority may constitute for the benefit of its whole time paid members or its officers and other employees in such manner and subject to such conditions, as the State Government may specify, such pension and/or provident funds and/or schemes of group insurance and /or any other superannuation benefit as may deem fit.
