Section 59A(1) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(1)Where the University has constituted a provident fund for the benefit of its officers, teachers and other employees under Section 38, such fund shall, notwithstanding anything contained in any law for the time being in force, be deposited in the State Government treasury in accordance with such directions as the State Government may, from time to time, by an order in writing give, and thereupon,-(i)the subscriber to the fund shall be entitled to interest on the balance in his provident fund account at the same rate at which, the State Government servant is for the time being entitled to on the balance in his provident fund account, and(ii)the rules for the time being in force relating to the limits of withdrawals from the provident fund as applicable to such Government servant shall, so far as may be, apply to the subscriber.
