68. Pension, gratuity, insurance and provided fund.
(1)The University shall, subject to such manners and conditions as may be prescribed by the Statutes, constitute any pension, gratuity, insurance or provident funds, as it may deem fit, for the benefit of its officers, teachers and other employees (excluding those who are members of public service of India and whose services are lent to the University under section 63.(2)Where any such pension, gratuity, insurance or provident fund is constituted in this manner, the State Government may declare that the provisions of the Provident Funds Act, 1925 (Act No. 19 of 1925) shall apply to the said Fund as if that fund is State Provident Fund.
