Section 46A(3) in Gujarat Primary Education Act, 1947
(3)The district school board [***] [The words 'or the authorised municipalities' were deleted by Bombay 33 of 1953, Section 3.] concerned shall, in respect of each of its employees who is a subscriber to the said fund, pay into the said fund such portion of the contribution in such manner as the State Government may, from time to time, determine.]
