Section 56(2) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(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.
