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State of Haryana - Section

Section 30 in University of Heatlh Sciences, Karnal Act, 2016

30. Pension, provident and insurance fund.

(1)The University shall institute, for the benefit of its officers, teachers and other employees, pension, provident fund and insurance fund on the pattern of the Government employees.
(2)Where any provident fund and insurance fund have been so instituted, the provisions of the Provident Funds Act, 1925 (Act 19 of 1925), shall be applicable.