Section 5(3) in The National Council For Teacher Education Rules, 1997
(3)The Chairperson, the Vice-Chairperson and the Member-Secretary shall be entitled to such terminal benefits as may be specified by the Central Government in respect of officers of the Central Government of equivalent grade :Provided that an employee of any university or institution maintained by Central Government, if appointed as the Chairperson, the Vice-Chairperson or the Member-Secretary shall be allowed to continue to contribute to any Provident Fund of which that person was a member and the Council shall contribute to the accounts of such person in that Provident fund at the same rate at which such person had been receiving employer's contribution immediately before his or her appointment as the Chairperson, the Vice - Chairperson or the Member-Secretary, as the case may be.
