LexSection 27 — Pension and provident fund.
The Rajiv Gandhi Institute of Petroleum Technology Act, 2007
(1) The Institute shall constitute for the benefit of its employees, including the Director, such pension, insurance and provident fund scheme as it deems fit, in such manner and subject to such conditions as may be provided by the Statutes. (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