Section 34 in The Babasaheb Bhimrao Ambedkar University Act, 1994
34. Provident and pension funds. -
(1)The University shall constitute for the benefit of its employees such provident or pension fund or provide such insurance schemes as it may deem fit in such manner and subject to such conditions as may be presoribed by the Statutes.(2)Where such provident fund or pension fund has been so constituted, the Central Government may declare that the provision of the Provident Funds Act, 1925 (19 of 1925), shall apply to such fund, as if it were a Government provident fund.
