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State of Himachal Pradesh - Section

Section 31 in Himachal Pradesh Technical University Act, 2014

31. Contributory Provident Fund or General Provident Fund.

- The University shall, with the approval of the Board institute Contributory Provident Fund or General Provident Fund for the benefit of its Officers, Teachers and employees and shall be governed by the provisions of the Provident Funds Act, 1925 as specified by the Statutes.