53A. [ Pension, Insurance and provident fund of staff of college, etc. [Section 53A was inserted by Gujarat 6 of 1973, section 52.]
(1)The governing body of an affiliated college and of a recognized institution shall make adequate provisions for the benefit of the members of the teaching, other academic and nonteaching staff of such college or institution in matters of insurance, pension and provident fund or for other benefits.(2)The subscriptions of a member of the teaching, other academic and non-teaching staff of an affiliated college or of a recognized institution, towards his provident fund and the contribution, if any, of the college or, as the case may be, of the institution towards the fund, shall be deposited in such manner and within such time [as the State Government may, by a general or special order, specify].]
