Section 34 in Andhra Pradesh Energy University Act, 2017
34. Provident and pension funds.
(1)The University shall constitute, for the benefit of its employees in such manner and subject to such conditions as may be prescribed by the Statutes, such provident or pension fund or provide such insurance schemes as it may deem fit.(2)Where such provident fund or pension fund has been so constituted, the Government may declare that the provision of the Provident Fund Act, 1925, shall apply to such fund, as if it were a Government Provident Fund.
