Section 11(5)(ii) in The Anna University of Technology, Tiruchirappalli Act, 2006
(ii)any other University or college or institution maintained by, or affiliated to any University, is appointed as Vice-Chancellor, he shall be allowed to continue to contribute to the Provident Fimd to which he is a subscriber, and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice-Chancellor.