Section 9(5) in The U.P. Basic Education Act, 1972
(5)Any provident fund maintained by any local body for the employees referred to in sub-section (1) alongwith all contributions of such employees as well as of the local body which ought to have been but have not been deposited therein before the appointed day, shall be transferred by the local body to the Board, which shall hold it in trust for the employees concerned in accordance with the terms and conditions governing such fund.
