Section 31 in Haryana Vishwakarma Skill University Act, 2016
31. Pension, provident fund and insurance fund.
(1)The University shall institute, for the benefit of its officers, teachers and other employees, provident fund and insurance fund on the pattern of the Government employees.(2)Where any provident fund and insurance fund have been so constituted, the provisions of the Provident Fund Act, 1925 (Central Act 19 of 1925) shall be applicable.
