Section 34 in The U.P. State Universities (Centralised) Service Rules, 1975
34. Intimation to be sent promptly
. - In the circumstances other than those mentioned in Rule 33 the member of the Centralised Service shall continue to subscribe to his existing Provident Fund and tender such further amounts as may be required of him in connection therewith and the University administering the Fund shall continue to credit its own contribution thereto, and it shall be incumbent on the University to which the officer has been transferred to inform with all reasonable despatch the University from where such member has been transferred, the exact amount of his emoluments. Intimation about every change therein shall similarly be sent promptly.
