Section 52(4) in First Statutes of the University of Udaipur
(4)A person who has put in less than 25 years service shall be entitled to any of the following alternative benefits:(i)He may be granted proportionate pension according to the Rajasthan Service Rules in force. The pension will only be allowed to be drawn on his attaining the age of superannuation. In case a person is eligible to gratuity only, his gratuity amount will be credited to his Provident Fund account of the University as opening balance.(ii)The Government shall credit to the contributory Provident Fund of the employee with the University as opening balance on the date from which a person is transferred to the University and he the opts to be the University employee, the amount equal to 8 per cent of his monthly pay with simple interest at the rate of 2 per cent per annum:Provided that the benefits under these Statutes will be made available when an employee is permanently absorbed in the University Service.
