Section 6(6) in The Unit Trust Of India (Transfer Of Undertaking And Repeal) Act, 2002
(6)The trust of the provident fund or the gratuity fund of the Unit Trust of India and any other bodies created for the welfare of officers or other employees would continue to discharge their functions in the specified company as was being done whithers in the Unit Trust of India and any tax exemption granted to the provident fund or the gratuity fund would continue to be applied to the specified company.
