Section 24(8) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
(8)Where a person appointed as the Vice-Chancellor was in employment before such appointment in any other college, institution or University, he or she may continue to contribute to the provident fund of which he or she was a member in such employment and the University shall contribute to the account of such person in that provident fund.
