Section 3 in The Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969
3. Centralised Provident Fund.
(1)The State Government may, by notification in the official Gazette, constitute a fund to be called the Assam Non-Government Schools and College Employees Centralised Provident Fund wherein shall be credited-(i)existing fund of the subscribers ;(ii)contributions of the employers and subscribers after the constitution of the fund ;(iii)Grant-in-aid by the State Government.(2)The State Government shall, by notification in the official Gazette, further direct the period within which the employers shall credit to the Centralised Provident Fund the existing funds of the subscribers.
