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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(1) in Sree Sankaracharya University of Sanskrit Act, 1994

(1)With the previous approval of the Government, the University shall make appropriate provisions for the benefit of its officers, teachers and other employees in matters of pension, insurance and provident funds as it may deem fit in such manner and subject to such conditions as may be prescribed by the Statutes.