(2)The appropriate Government may, by notification in the Official Gazette, direct that the provisions of this Act (except section 6A)] shall apply to any Provident Fund established for the benefit of the employees of any of the institutions specified in the Schedule - , or of any group of such institutions, and, on the making of such declaration, this Act shall apply accordingly, as if such Provident Fund were a Government Provident Fund and the authority having custody of the Fund were the Government:Provided that section 6 shall apply as if the authority making the contributions referred to in that section were the Government.
