Section 42(2) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
(2)Where any such pension, insurance or provident fund has been so constituted by the University, the Government may declare that the provisions of the Provident Funds Act, 1925 (Central Act 19 of 1925) shall apply to such funds as if it were a Government Provident Fund:Provided that the University shall have power in consultation with the Finance Committee, to invest the Provident Fund amount in such manner as may be determined.
