- (l) The University shall with the approval of the governing Board, constitute for the benefit of the officers, teachers and other employees of the University, in such manner and subject to such terms and conditions as may be provided for by the Regulations, such scheme of pension, provident fund, gratuity and insurance as it may deem fit.(2)Any provident fund instituted by the University for the benefit of its teachers, officers, or employees shall be governed by the provisions of the Provident Funds Act, 1925, as if such fund were a Government Provident Fund and such provident fund may be maintained in a Government Treasury.
