Section 8 in The Jammu and Kashmir Provident Funds Act, 1998
8. Power to apply the Act to the Provident Fund.
(1)The Government may, by notification in the Government Gazette, direct that the provisions of this Act shall apply to any Provident Fund established for the benefit of its employees by any local authority within the meaning of the Local Authorities Act, 1977, and, on the making of such declaration, this Act shall apply accordingly, as if such Provident Fund were a Government Provident Fund and such local authority were the Government.(2)The Government may, [by notification in the Government Gazette] [See Notification No. 512-G/43 Government Gazette 19-10-2002.], direct that the provisions of this Act shall apply to any provident fund established for the benefit of the employees of any of the institutions specified in the Schedule and on the making of such declaration, this Act shall apply accordingly, as if such Provident Fund were a Government Provident Fund and the authority having the custody of the Fund were the Government:Provided that section 6 shall apply as if the authority making the contribution referred to in that section were the Government.(3)The Government may, by notification in the Government Gazette, add to the Schedule the name of any public institution they may deem fit, and any such addition shall take effect as if had been made by this Act.
