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State of West Bengal - Section

Section 42 in The Kalyani University Act, 1981

42. Provident Fund.

- Any Provident Fund instituted by the University for the benefit of its employees shall be governed by the provisions of the Provident Funds Act, 1925, as if such Fund were a Government Provident Fund and the Executive Council shall have power to frame Ordinances, not inconsistent with the provisions of that Act, for the administration of the Fund.