Section 48(2) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
(2)Where any such provident fund has been so constituted, the Chancellor may declare that the provisions of the Provident Funds Act, 1925 (No. 19 of 1925), shall apply to such fund as if it were a Government Provident Fund.
