Section 33 in The U.P. State Universities (Centralised) Service Rules, 1975
33. Provident Fund in the case of transfer
. - Immediately upon transfer of a member of the Centralised Service from one University to another, otherwise than in a leave arrangement not exceeding 120 days, a new Provident Fund Account shall be opened in the name of such member under the University to which he has been transferred and the Vice-Chancellor of the University from where he has been transferred shall, within thirty days from the date of such transfer, forward to the University to which he has been transferred, a full and complete account of the member's Provident Fund and cause to be transferred to his new account the amount standing to his credit in the old account alongwith interest calculated upto the month in which the account is so transferred. All further interest on such amount as from the next succeeding month, shall be payable by the University where the new account has been opened.
