Section 33 in Uttar Pradesh State Universities Act, 1973
33. Pensions, Provident Fund, etc
. - The University and every affiliated or associated college shall constitute, for the benefit of its officers, teachers and other employees, in such manner and subject to such conditions [as may be specified by general or special order by the State Government] [Substituted by Uttar Pradesh Act No. 21 of 1975.] such pension, insurance or provident fund,as it may deem fit including a fund from which such teachers or their heirs, as the case may be, shall be paid pension or gratuity in the event of their incurring disability, wound or death in connection with the discharge of their duties as Superintendent of a Centre or invigilator as defined in Uttar Pradesh Universities (Provisions regarding Conduct of Examinations) Act, 1965.
