Section 68 in Manipur International University Act, 2018
68. Pension, Gratuity, Insurance and Provident Fund. (Central Act XIX of 1925).
(1)The University may institute for the benefit of University faculty, officers, teachers, staff and any of the servants of the University in such matters as pension, gratuity, and provident fund as it may deem fit in such manner and subject to such conditions as may be prescribed by Ordinances;(2)The. University may also make provisions for the benefit of students in such matters as insurance etcetera as it may deem fit in such manner and subject to. such conditions as may be prescribed by Ordinances;(3)Where the University has so instituted a provident fund under sub-section (1), the Government may declare that the provisions of the Provident Fund Act, 1925 shall apply to such fund as of the University were a local authority and the fund a Government provident fund.(4)The University may invest the provident fund amount in such manner as it may determine or as determined by the Governing Board.
