Section 53A(2) in The Gujarat University Act, 1949
(2)The subscriptions of a member of the teaching, other academic and non-teaching staff of an affiliated college or of a recognized institution, towards his provident fund and the contribution, if any, of the college or, as the case may be, of the institution towards the fund, shall be deposited in such manner and within such time [as the State Government may, by a general or special order, specify].]
