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State of Kerala - Section

Section 80 in Kannur University Act, 1996

80. Transfer of accumulation in provident fund and other like funds.

(1)The sums to the credit of the provident fund accounts of the employees referred to in sub-section (2) of section 79 as on the date specified in the order under that sub-section shall be transferred to the Kannur University, and the liability in respect of the said provident fund accounts shall be the liability of the Kannur University.
(2)There shall be paid to the Kannur University out of the accumulation in the superannuation fund and other like funds, if any, of the University of Calicut such amounts as have been credited to the superannuation fund and other like funds, if any, on behalf of the employees referred to in sub-section (2) of section 79.
(3)The amounts paid under sub-section (2) shall form part of superannuation fund or other like funds if any, that may be established by the Kannur University for the benefit of its employees.