Section 12(9) in Uttar Pradesh State Universities Act, 1973
(9)The Vice-Chancellor shall not be entitled to the benefit of any pension, insurance or provident fund constituted under Section 33 :[Provided that when any teacher or other employee of any University or any affiliated or associated college is appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the provident fund to which he is a subscriber and the contribution of the University shall be limited to what it had been contributing immediately before his appointment as Vice-Chancellor.] [Inserted by Uttar Pradesh Act No. 21 of 1975 and shall be deemed always to have been inserted.]
