Section 20(2A) in Gujarat Primary Education Act, 1947
(2A)[ The rates of subscriptions and contributions and other conditions of the provident fund established by the [State] [This sub-section was inserted by Bombay 46 of 1951, section 2(2).] Government under section 46A of the members of the staff maintained by the district school board [***] [The words 'and for the primjary school teachers maintained by authorized municipalities' were deleted by Bombay 33 of 1953, section (ii).] shall be such as may be prescribed.] [This sub-section was inserted by the Gujarat Panchayats (Adaptation of the Bombay Primary Education Act), Order 1963, section 2 (1).]
