Section 13 in The Gujarat Sick Textile Undertakings (Nationalisation) Act, 1986
13. Provident and other funds.
(1)Where the owner of the sick textile undertaking has established a provident fund, superannuation, welfare or other fund for the benefit of the persons employed in such textile undertaking the monies relatable to the employees, whose services have been transferred by or under this Act to the Corporation shall, out of the monies standing, on, the appointed day, to the credit of such provident fund, superannuation, welfare or other fund stand transferred to, and shall vest in the Corporation.(2)The monies which stand transferred under sub-section (1) to the Corporation shall be dealt with by the Corporation in such manner as may be prescribed.
