Section 13(1) in The Gujarat Sick Textile Undertakings (Nationalisation) Act, 1986
(1)Where the owner of the sick textile undertaking has established a provident fund, superannuation, welfare or other fund for the benefit of the persons employed in such textile undertaking the monies relatable to the employees, whose services have been transferred by or under this Act to the Corporation shall, out of the monies standing, on, the appointed day, to the credit of such provident fund, superannuation, welfare or other fund stand transferred to, and shall vest in the Corporation.
