Section 56 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
56. Pension, gratuity, insurance and provident funds.
(1)The University shall constitute, for the benefit of its officers, teachers and other servants (other than the officers and teachers who are members of the public services in India and whose services have merely been lent to the University under section 55), in such manner and subject to such conditions as may be prescribed by the Statutes, such pension, gratuity, insurance and provident funds as it may deem fit.(2)Where any such pension, gratuity, insurance or provident fund has been so constituted, the State Government may declare that the provisions of the Provident Funds Act, 1925 (XIX of 1925) shall apply to such fund as if it were a State Provident Fund.
