Section 13(1) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986
(1)Where the proprietors have established a provident fund, superannuation fund, welfare fund or any other fund for the benefit of the persons employed in the undertaking, the monies relatable to the officers or other employees, whose services have been continued on appointment to the Corporation shall, out of the monies standing on the appointed day to the credit to such provident fund, superannuation fund, welfare fund or other fund, stand transferred to, and vested in, the Corporation.
