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Union of India - Section

Section 58 in Banaras Hindu University Act, 1915

58. Employees who are not eligible. - Notwithstanding anything contained in these Statutes, no employee of the University shall be entitled to the benefit of the Provident Fund if he is otherwise entitled to a pension or the University contributes towards his pension and leave allowance or he has been appointed by the University on a consolidated salary on special terms.