Section 56(2) in Kaloji Narayana Rao University of Health Sciences Act, 1986
(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).
