Section 11 in The Futwah-Islampur Light Railway Line (Nationalisation) Act, 1985
11. Provident fund and other funds.
(1)Where the Company has established a provident fund, superannuating fund, welfare fund or any other fund for the benefit of the persons employed in any of the undertakings of the Company, the monies reliable to the officers or other employees whose services have become transferred, by or under this, Act, to the Central Government, shall, out of the monies standing, on the appointed day, to the credit of such provident fund, superannuating fund, welfare fund or other fund, standtransferred to, and shall vest in, the Central Government.(2)The monies which stand transferred under sub-section (1) to the Central Government shall be dealt with by that Government in such manner as may be prescribed by rules.
