- Where any pension, insurance or provident fund has been constituted by the University for the benefit of its officers, teachers or employees, the Government may declare that the provisions of the Provident Fund Act, 1925, (Central Act XIX of 1925) shall apply to such fund as if it were a Government Provident Fund:Provided that all persons who entered the Osmania University service before the 1st April, 1953, shall have the privilege of pension under the Hyderabad Government Rules and be entitled to draw their pension from the Government Funds:Provided further that the University shall have powers, in consultation with the Finance Committee, to invest the Provident Fund amount in such manner as it may determine.
