Section 26 in National Institute of Design Act, 2014
26. Pension and provident fund.
(1)[Every Institute] [Substituted 'The Institute' by Act No. 38 of 2019, dated 29.11.2019.] shall constitute, for the benefit of its employees, including the Director, such pension, insurance and provident funds as it may deem fit, in such manner and subject to such conditions as may be laid down in the Statutes.(2)Where any provident fund has been constituted under sub-section (1), the Central Government may declare that the provisions of the Provident Funds Act, 1925 (19 of 1925) shall apply to such fund as if it were a Government provident fund.
