Section 7 in The Goa Information Technology Development Rules, 2011
7. Provident Fund.
- The Managing Director or the Chief Accounts Officer who-(a)is a Government servant deputed to the Corporation and who has been admitted to the provident fund maintained by Government shall, so long as he is in Government service, be entitled to continue to subscribe to the said fund upon the same terms and conditions, and subject to the same rules, as applicable to Government servant; and(b)is not a Government servant, or being in Government service, has ceased to be in Government service, shall be entitled to the benefit from the Corporation as per its Regulations.
