Section 33(2) in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
(2)For insurance and provident funds so constituted by the University, the State Government may declare that the provisions of the Provident Funds Act, 1925 (No. 19 of 1925) shall apply to such fond as if it were a Government Provident Fund, provided that the University shall have power in consultation with the Board to invest the Provident Fund amount in such manner as it may determine.
