LexSection 24 — Pension and provident fund.
The National Institute of Pharmaceutical Education and Research Act, 1998
1 [Every Institute] shall constitute, for the benefit of its employees, including the Director, in such manner and subject to such conditions as may be prescribed by the Statutes, such pension, insurance and provident funds as it may deem fit. . (2) Where any such provident fund has been so constituted, the Central Government may declare that the provisions of the Provident Funds Act, 1925 (19 of 1925) shall apply to such fund as if it were a Government provident fund.Open in Lexace · Ask the AI about this section