(1.) THE challenge in this writ petition is to the order passed by the Regional Provident Fund Commissioner ( Commissioner , in short) under Section 7 -A of the Employees Provident Fund and Miscellaneous Act, 1952 ( Act , in short) which was communicated to the petitioner -College vide covering letter dated May 27, 1995, whereby the Commissioner was of the view that the petitioner -College having not been set up under any enactment, does not satisfy the criteria for exclusion laid down under Section 16(1)(c) of the Act, and therefore, the Act is applicable to the petitioner -College.
(2.) THE short question which arises in this writ petition is whether the petitioner -College being an affiliated College of Delhi University would be excluded in terms of Section 16(1)(c) of the Act.
(3.) THE petitioner states that it is affiliated to the Delhi University and is imparting education to the girls upto Post -Graduation. It is one of the constituent colleges of the University. The petitioner -College is bound to follow the provisions of the DU Act and the Statutes and the Ordinances framed thereunder. Section 46 of the DU Act reads as under: