Section 14(1) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.
(1)Where the Company has established a provident fund, superannuation fund, welfare fund or other fund for the benefit of the persons employed in the undertakings of the Company, the monies relatable to the employees, whose services have become transferred by or under this Act to the Central Government or the existing, or new, Government company, as the case may be, shall, out of the monies standing, on the appointed day , to the credit of such provident, superannuation, welfare or other fund, stand transferred to, and shall vest in, the Central Government or the existing, or new, Government company, as the case may be.
