Section 32 in Gujarat University of Transplantation Sciences Act, 2015
32. Pension, provident fund and insurance.
(1)The University shall, with the approval of the Board of Governors, constitute for the benefit of its officers, teachers and other employees, in such manner and subject to such conditions as may be prescribed, such schemes of pension, provident fund and insurance as it may deem fit.(2)Where any such provident fund has been constituted, the provisions of the Provident Funds Act, 1925, ( 19 of 1925) shall apply to such fund as if it were a Government Provident Fund.
