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State of Rajasthan - Section

Section 13 in Dr. Bhimrao Ambedkar Law University, Jaipur Act, 2019

(13)Where a person appointed as the Vice-Chancellor was in employment before such appointment in any other college, institution or University, he may continue to contribute to the provident fund of which he was a member in such employment andthe University shall contribute to the account of such person in that provident fund.