Section 92(5) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(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.]
