Section 8 in The Bombay Nursing Council (Reconstitution and Reorganisation) Order, 1960.
8. Provision regarding provident fund of employees of affiliated institutions.
- If any affiliated institution is situated in the Karnataka area or the Abu area, the amount of the provident fund standing to the credit of its employees on the appointed day and held by the existing Council shall be transferred by that Council to the new Council constituted for the Karnataka area or the Abu area, as the case may be.
