Section 16 in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
16. Provident fund and other funds.
(1)Where before the appointed day the undertaking of the company had established a Provident Fund, Superannuation Fund, Welfare Fund or other fund for the benefit of the officers and employees in the undertaking, the monies standing on the appointed day to the credit of such funds in relation to such officers and employees shall stand transferred to and vest in the State Government or thereafter the Board, as the case may be.
