Section 5(35) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
(35)to constitute for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed, pension, insurance, provident fund and gratuity and other schemes, as it may deem fit and to make such grants as it may think proper for the benefit of the staff of the University and to aid in the establishment and support of associations, institutions, funds and trusts for the benefit of the staff and the students of the University;
