Section 15(2) in Employees Provident Funds Miscellaneous Provisions Act, 1952
(2)On the application of any Scheme to [establishment], the accumulations in any provident fund of the [establishment], standing to the credit of the employees who become members of the fund established under the Scheme] shall, notwithstanding anything to the contrary contained in any law for the time being in force or in any deed or other instrument establishing the provident fund but subject to the provisions, if any, contained in the Scheme, be transferred to the Fund established under the Scheme, and shall be credited to the accounts of the employees entitled thereto in the Fund.
