Section 42(2) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(2)For such pension, insurance and provident fund so constituted by the University, the Government may declare that provisions of the Provident Fund Act, 1925 (19 of 1925) shall apply to such fund as if it were a Government provident fund :Provided that the University shall have power to invest the provident fund amount in such manner as it may determine.
