Section 37 in The Assam Agricultural University Act, 1968
37. Pensions and provident funds.
(1)The Gauhati University may constitute for the benefit of its employees such as pensions, insurance and provident fund as it may deem fit.(2)For such pension, insurance and provident funds so constituted by the University, the Government may declare that the provisions of the Provident Fund Act, 1925 and subsequent amendments shall apply to such funds as it were a Government Provident Fund : Provided that the University shall have power in consultation with the Finance Committee of the Board to invest the provident fund amount in such manner as it may determine.(3)Persons in Government services transferred to the University shall be governed under such terms and conditions as may be agreed to between the University and the Government.
