(2)Where any such pension, insurance or provident fund has been so constituted, [or where any such pension, insurance or provident fund has been constituted by a college under rules which have been approved by the Central Government] [Inserted by Act 24 of 1943, s.14.], the Central Government may declare that the provisions of the Provident Funds Act,[1925 (19 of 192)] [Substituted by Act 32 of 1940, 5.3, for " 1897" ], shall apply to such funds, as if it were a Government Provident Fund.[* * * * *] [The heading "TRANSITORY PROVISIONS" omitted by Act 24 of 1943, S.15.]
