(1)The exiting terms and conditions of the service, including scheme of pension, provident fund and insurance of the officers, teachers, and other employees of the concerned institutions run by the Mehsana District Education Foundation shall continue in such manner and subject to such conditions, even after the commencement of this Act till new Regulations are made in this regard.(2)Where any such provident fund has been so constituted the provisions of the Provident Funds Act, 1925 (XIX of 1925) shall apply to such fund as if it were a Government Provident Fund.
