Section 92 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
92. [ Provident Fund for Board servants appointed to temporary posts.] [Sr. No. 44 to 51 were renumbered as 88 to 95 by the Notification No. 18/Misc/1672/89-EDN(Part II) dated 27-12-2001 published in the Official Gazette, Series I No. 39 dated 28-12-2001.]
(1)Employees of the Board appointed to such temporary posts as may be specified in this behalf by the Executive Council from time to time shall, as condition of their service, become depositors in the Non-contributory Provident Fund for Temporary Board Servants which shall be established from such date as may be fixed by the Executive Council.(2)Subscription to the fund shall be [at the rate as may be prescribed by the Government from time to time for their employees governed by the General Provident fund (Central Act Services) Rules, 1960] [Substituted by the amendment Rules 1990.] which subscription shall be deducted monthly from the salary of the depositor and the amount so deducted shall be deposited into the Fund to the credit of the depositor. An employee of the Board appointed to such temporary posts on leave on full pay, shall continue to pay subscription to the Fund and may continue to do so, at his option, if on leave of full pay.(3)The depositor shall be entitled upon leaving the service of the Board to draw out and receive the whole sum standing to his credit in the Fund together with such interest as may be earned thereon, subject to deductions referred to in clauses (6), (7) and (8) of Rule.(4)In the case of illness of the depositor or any member of his family or in such other cases as may be specified by the Executive Council in this behalf the Chairman may advance to the depositor a sum not exceeding one-fourth of the sum to his credit at the time, subject to such conditions regarding repayment as the Chairman may lay down.(5)If a subscriber to this Fund is subsequently appointed as permanent servant of the Board, without any break in service, the Board shall, as with effect from the date of his temporary but continuous appointment.[Omitted] [Rule 48(A) was inserted by the Amendment Rule 1980 which has been omitted by the Amendment Rule 1990.]
