Section 71 in The Hemchandracharya North Gujarat University Act, 1986
71. Pension, Insurance Provident fund of stat of colleges, etc.
(1)The governing body of any affiliated college and of a recognised institution shall make adequate provisions for the benefit of the members of the teaching and of other academic and nonteaching staff of such college or institution in matters of insurance, pension and provident fund or for other benefits.(2)The subscription of a member of a teaching staff and of other academic and nonteaching staff of an affiliated college or of a recognised institution towards his provident fund and the contribution, if any, of the college or, as the case may be, of the institution towards the fund shall be deposited in such manner and within such time as may be prescribed by the Statutes, in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (II of 1934), or in a Co-operative bank as defined in the Gujarat Co-operatives Societies Act, 1961 (Gujarat X of 1962), approved by the State Government for such purpose.
