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State of Punjab - Section

Section 6 in Punjab Privately Managed Recognized Affiliated Aided Colleges (Pension and Contributory Provident Fund) Rules, 2002

6. Formation of the Trust.

- (i) There shall be constituted a Trust known as the Punjab Affiliated Aided Colleges Pension and Provident Fund Trust. It shall consist of such members and office-bearers as may be prescribed. Provided that till the formation of the Trust there shall be an ad hoc Committee to conduct business of the Trust consisting of the following members :-
(a)Three members each from Private Aided College managements affiliated with Guru Nanak Dev University, Amritsar, Panjab University, Chandigarh and Punjabi University, Patiala who are getting highest amount of grants from the Government.
(b)One Member each from Principals, teaching and non-teaching staff Unions of Privately Aided Colleges affiliated with above three Universities recommended by the Unions by resolution.
(ii)The Head quarter of the Trust would be in the premises of D.A.V. College, Jalandhar or it may be decided by the Trust from time to time.
(iii)The amount of recurring and non-recurring expenditure incurred on the establishment of the Trust will be borne out of Corpus Fund.
(iv)The Trust shall frame regulations from the operations of these rules within 90 days of the notification of these rules and submit the same for approval to the State Government.
(v)A regular Trust shall be constituted within a period of 120 days from the date of notification of these rules.
(vi)The Trust shall be body corporate under India Trust Act, 1882.
(vii)The Director shall be the Convener/Chairman of this Committee.