Section 33 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
33. Insurance and Provident Fund.
(1)The University shall constitute for the benefit of its employees in such a manner and subject to such conditions as may be prescribed by Statutes such insurance and provident funds as it may deem fit.(2)For insurance and provident funds so constituted by the University, the State Government may declare that the provisions of the Provident Funds Act, 1925 (No. 19 of 1925) shall apply to such fond as if it were a Government Provident Fund, provided that the University shall have power in consultation with the Board to invest the Provident Fund amount in such manner as it may determine.(3)Persons in Government services transferred to the University shall be governed under such terms and conditions as may be agreed to between the University and Government.
