Section 41 in The West Bengal University of Animal and Fishery Sciences Act, 1995
41. Transfer of provident Fund and other like funds.
(1)The sums at the credit of the provident fund accounts of the persons referred to in subsection (1) of section 40 on the day immediately before the appointed day and of the employees referred to in sub-section (2) of that section as on the date specified in the order under the said sub-section (2) shall be transferred to the University, and the liability in respect of the said provident fund accounts shall be the liability of the University.(2)There shall be paid to the University out of the accumulations in the superannuation fund and other like funds, if any, of the former University or, as the case may be, the State Government, such amounts as have been credited to the superannuation fund or other like funds, if any, on behalf of the persons referred to in sub-section (1), and the employees referred to in subsection (2), of section 40. The amounts so paid shall form part of the superannuation fund or other like funds, if any, that may be instituted by the University for the benefit of the employees.
