Section 37(2) in The Assam Agricultural University Act, 1968
(2)For such pension, insurance and provident funds so constituted by the University, the Government may declare that the provisions of the Provident Fund Act, 1925 and subsequent amendments shall apply to such funds as it were a Government Provident Fund : Provided that the University shall have power in consultation with the Finance Committee of the Board to invest the provident fund amount in such manner as it may determine.
