Section 33 in The UTTAR PRADESH POLICE AND FORENSIC SCIENCE UNIVERSITY ACT, 2020
33. Pension, insurance and Provident Fund
(1)The University shall, with the approval of the Board, constitute for the benefit of its officers, teachers and other employees in such manner and subject to stich conditions as may be prescribed, such schemes of pension, provident fund and insurance as it may deem fit and also aid in establishment and support of the associations, institutions, funds, trust and conveyance calculated to the benefit of the officers, teachers, employees of the University.(2)Where any such provident fund has been constituted, the provisions of the Provident Funds Act, 1925 (19 , of 1925) Shall apply to such fund as if it were Government Provident Fund.Chapter – V - SUPPLEMENTARY PROVISIONS
