Section 36 in Maharaja Bhupinder Singh Punjab Sports University Act, 2019
36. Provident and pension funds.
(1)The University shall constitute for benefit of its employees such provident fund or any other similar fund or provide such insurance schemes, as it may deem fit, in such manner and subject to such conditions, as may be prescribed by the Statutes.(2)Where such provident fund or other similar fund has been so constituted, the State Government may declare that the provisions of the Provident Funds Act, 1925, as amended from time to time, shall apply to such fund, as if it were a Government provident fund.
