Section 37(1) in Aligarh Muslim University Act, 1920
(1)The University shall constitute for the benefit of its officers, teachers and servants such [pension or provident funds or for provide such insurance schemes] [ Subs.by Act 62 of 1951, s.27, for " provident and pension funds" ] as it may deem fit in such manner and subject to such conditions as may be prescribed by the Statutes.
