Section 48 in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
48. Provident fund, pension and other fund.
(1)The sums of the credit of the provident fund accounts of the persons referred to in sub-section (3) of section 47 as on the appointed day and of the persons referred to in sub-section (2) of that section as on the date specified in the order under clause (a) of the said sub-section (2) shall be transferred to the Chhattisgarh Kamdhenu Vishwavidyalaya and the liability in respect of the said provident fund accounts shall be the liability of the Chhattisgarh Kamdhenu Vishwavidyalaya.(2)There shall be paid to the Chhattisgarh Kamdhenu Vishwavidyalaya out of the accumulations in the superannuation fund and other like funds, if any, of the Indira Gandhi Krishi Vishwavidyalaya and or, as the case may be, of the 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 (4) of Section 47, and the amounts so paid shall form part of the superannuation fund or other like funds, if any, that may be established by Chhattisgarh Kamdhenu Vishwavidyalaya for the benefit of its employees.
