Section 38(2) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
(2)Where any pension fund or provident fund has been constituted by the University for the benefit of its officers, teachers or servants, the State Government may declare that the provisions of the Provident Fund Act, 1925 (Central Act 19 of 1925) shall apply to such fund as if it were a Government Provident Fund.
