Section 30 in Sri Venkatesware Institute of Medical Science University Act, 1995
30. Pension and provident fund.
(1)The Institute shall constitute for the benefit of its officers, teachers and other employees in such manner and subject to such conditions, as may be prescribed by the regulations, such schemes of pension, provident funds and insurance as it may deem fit with the prior approval of the Government.(2)Where any such pension or provident fund has been constituted, the Government may declare that the provisions of the Provident Fund Act, 1925 (central Act 9 of 1925), fund as shall apply to such if it were a Government Provident Fund.
