Section 34(2) in First Statutes of the Jai Narayan Vyas University Jodhpur
(2)A subscriber shall be liable to refund any amount withdrawn towards the payment of insurance premium, if the Vice-Chancellor has any reasons therefor, with interest thereon at the rate as provided under Statute 33(1 )(b) and the amount so recovered from the emoluments of the subscriber, except interest, shall be placed to the credit of the subscriber in the fund. The amount of the interest recovered shall be credited to the "Jai Narayan Vyas University, Jodhpur Contributory Provident Fund Account".
