(1)The University shall constitute, for the benefit of all its employees, in such manner and subject to such conditions as may be prescribed by the Statutes such [***] [Deleted 'pension' by Assam Act No. 8 of 2013, dated 20.5.2013.], insurance and provident funds as it may deem fit.(2)Where such a Provident Fund has been so constituted, the Government may act notwithstanding anything contained in the Provident Fund Act, 1925 (Act XIX of 1925) by notification in the official Gazette, declare that the provisions of the Contributory Provident Fund Rules (Assam), 1936 shall apply to such provident fund of the University, as if it were a Government Provident Fund.
