Section 25 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
25. Pension or Provident Fund.-
(1)The University shall constitute, for the benefit of its officers, teachers, clerical staff and other employees, in such manner and subject to such conditions as may be prescribed, such pension insurance and provident funds as it may deem fit.(2)Where any such provident fund has been so constituted under rules, which have been approved by the [Kulpati (Vice-Chancellor)] [Substituted by U.P Act 29 of 1974, vide Section 27 for The Vice-Chancellor] the Chancellor may declare that the provisions of the Provident Funds Act, 1925, shall apply to such fund as if it were a Government Provident Fund.
