Section 46 in Sri Konda Laxman Telangana State Horticultural University Act, 2007
46. Provident Fund, Pension, Insurance and Welfare Fund.
(1)The University shall constitute for the benefit of its officers, teachers, ministerial staff and other employees, in such manner and subject to such conditions as may be prescribed, such pension, gratuity, insurance, provident fund as it may deem fit:Provided that the University shall have power in consultation with the Finance Committee, to invest the Provident Fund amount in such manner as it may determine.(2)For such pension, gratuity, insurance and provident fund so constituted by the University, the Government may declare that the provisions of the Provident Fund Act shall apply to such funds as if it were a Government provident fund.(3)The University, in addition, may constitute welfare funds for the benefit of its employees and students.
