Section 36(2) in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
(2)For such pension, insurance and provident fund so constituted by the University, the Government may declare that the provisions of the Jammu and Kashmir Provident Funds Act, Samvat 1998 shall apply to such funds as if it were Government Provident Fund:Provided that the University shall have power, in consultation with the Finance Committee and the Board, to invest the provident fund amount in such manner as it may determine.
