Section 30 in The Jharkhand State Agricultural University Act, 2000
30. Pension, Insurance and Provident Fund.
(1)A University may constitute for the benefit of its officers, teachers, clerical staff and other employees in such a manner and subject to such conditions as may be prescribed, such as pension, insurance and provident funds as it may deem fit;(2)For such pension, insurance and provident funds so constituted by a University, the State Government may declare that the provisions of the Provident Funds Act, 1925 (19 of 1925) shall apply to such funds as if it were a Government Provident Fund:Provided that a University shall have power in consultation with the Finance Committee of the Board of Management to invest the Provident Fund amount in such manner as it may determine;(3)Persons in State Government services transferred to a University shall be governed by such terms and conditions as may be agreed to between the University, the State Government and the incumbent.
