Section 63(1) in The Tripura Co-operative Societies Act, 1974
(1)Any society may establish for its employees a provident fund into which shall be paid the contributions made by is employees and by the society. Such provident fund shall not be used in the business of the society nor shall it form part of the assets of the society, but shall be invested under the provisions of the last preceding section, and shall be administered in the manner prescribed.
