Section 4 in The Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969
4. Centralised Provident Fund Scheme.
(1)The State Government may, by notification in the official Gazette, frame a scheme to be called "The Assam Non-Government School and College Employees Centralised Provident Fund Scheme" to be administered by a "Board or Trustees" to be constituted by the Government under the Scheme.(2)A Scheme framed under the provisions of sub-section (1) may provide for all or any of the matters specified in the Schedule.
