Section 3(1) in The Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969
(1)The State Government may, by notification in the official Gazette, constitute a fund to be called the Assam Non-Government Schools and College Employees Centralised Provident Fund wherein shall be credited-(i)existing fund of the subscribers ;(ii)contributions of the employers and subscribers after the constitution of the fund ;(iii)Grant-in-aid by the State Government.
