Section 58 in Gujarat Organic Agricultural University Act, 2017
58. Provident Fund, Pension and Insurance.
(1)The University shall constitute such pension, gratuity, insurance, provident fund, contributory pension fund as it may deem tit in such manner and subject to such conditions as may be prescribed, for the benefit of its officers, teachers, ministerial staff and other employees.(2)For such pension, gratuity, insurance and provident fund so constituted by the University, the Government should declare that the provisions of the Provident Funds Act shall apply to such funds as if it were the State Government provident Fund:Provided that the University shall have power in consultation with the Finance Committee and the Board to invest provident fund amount in such manner as it may determine.
