Section 56 in Kaloji Narayana Rao University of Health Sciences Act, 1986
56. Provident and pension funds.
(1)The University shall, constitute for the benefit of its employees in such manner and subject to such conditions as may be prescribed by the Statutes, such schemes of pension, provident fund and insurance as it may deem fit with the prior approval of the Government.(2)Where such provident or pension fund has been, so constituted, the Government may declare that the provisions of the Provident Funds Act, 1925 (Central Act 9 of 1925). shall apply to such funds as if it were a Government Provident Fund.The First Schedule(See Section 8).(1)Andhra Medical College, Visakapatnam;(2)Rangaraya Medical College, Kakinada;(3)Guntur Medical College, Guntur;(4)Sri Venkateswara Medical College, Tirupathi;(5)Kurnool Medical College, Kurnool;(6)Kakatiya Medical College, Warangal;(7)Osmania Medical College, Hyderabad;(8)Gandhi Medical College, Hyderabad;(9)Siddhartha Medical College, Vijayawada;(10)Government Dental College, Hyderabad;(11)Ayurvedic College, Vijayawada;(12)Ayurvedic College, Warangal;(13)Ayurvedic College, Hyderabad;(14)Ayurvedic College, Tirupathi (run by TTD );(15)Homeopathi Collage, Gudiwada;(16)Homeopathi College, Hyderabad;(17)Homeopathi College, Cuddapah;(18)Nizamia Tibbi College, Hyderabad;(19)Unani College, Kurnool;(20)College of Nursing, Hyderabad;(21)College of Nursing, Visakhapatnam;(22)College of Nursing, Kurnool.The Second Schedule(See Section 30)The Statutes Of The UniversityThe Vice-Chancellor
