Section 43 in Tamil Nadu Music and Fine Arts University Act, 2013
43. Pension, gratuity, etc.
(1)The University shall institute for the benefit of its officers, teachers and other persons employed by the University, such pension, gratuity, insurance and provident fund, as it may deem fit, in such manner and subject to such conditions, as may be prescribed.(2)Where the University has so instituted a provident fund under sub-Central Act XIX section (1), the Government may declare that the provisions of the Provident of 1925. Funds Act, 1925, shall apply to such funds as if the University were a local Authority and the fund a Government Provident Fund.(3)The University may, in consultation with the Finance Committee, invest the Provident Fund amount in such manner as it may determine.
