Section 32 in The U.P. State Universities (Centralised) Service Rules, 1975
32. Existing Provident Fund rules to continue
. - Till such time as a common Provident Fund for the Centralised Service is established, the members of the Service shall, unless otherwise provided in these rules, continue to be governed by the Provident Fund Regulations or Rules of the University in which they are posted for the time being :Provided that notwithstanding anything contained in .he regulations or the rules of such University, the minimum amount of subscription to be made by a member of such service to the Fund shall be an amount calculated at the rate of ten percent of his salary (which term shall mean pay, leave salary or subsistence grant as defined in Financial Hand-Book, Volume II) and the contribution thereto be made by the University shall be at the rate of twelve percent of his salary in the case of a subscriber drawing a salary of Rs. 500/- and ten percent in the case of a subscriber drawing a salary of more than Rs. 500/- but not exceeding Rs. 1,000/- and eight percent in each case of a subscriber drawing a salary of Rs. 1,000/- or above, both amounts being separately rounded to the nearest whole rupee (50 paise or more counting as the next higher rupee):Provided further that a member of the Centralised Service, who was governed by any General Provident Fund Regulations or Rules of a University immediately before his absorption in or appointment to such service shall, notwithstanding anything contained in these Rules, continue to be governed by such General Provident Fund Regulations or Rules, as the case may be, in the following manner :(i)the subscription on account of General Provident Fund of such a member shall be deducted every month from his pay by the University in which he is posted for the time being;(ii)the said University shall pay every month to the University in which such an officer was employed immediately before his absorption in or appointment to the Centralised .Service his subscription to the General Provident Fund; and(iii)the University where such an officer was employed immediately before his absorption or appointment shall be liable to pay General Provident Fund to him after his retirement and to the members of his family in accordance with the said General Provident Fund Regulations or Rules, as the case may be.
