Section 28 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
28. Pension and Provident Funds.
(1)The Institute shall constitute for the benefit of its officers, teachers and other employees, in such manner and subject to such conditions, as may be laid down in the regulations, such pension and provident fund as it may deem fit.(2)Where any such pension or provident fund has been constituted the State Government may declare that the provisions of the Provident Funds Act, 1925, shall apply to such fund as if it were a Government Provident Fund.
