Section 20(2) in Bombay Primary Education Act, 1947
(2)The staff maintained under sub-section (1) shall be servants of the district school board or of the authorised municipality, as the case may be, and shall receive their pay, allowances, [***] gratuities and pensions from its primary education fund. [Such staff maintained by a district school board shall receive their provident fund from the provident fund from fund established under section 46A and the primary school teachers maintained by an authorized municipality shall receive their provident fund from the primary education fund.][(2A) The rates of subscriptions and contributions and other conditions of the provident fund established by the [State] Government under section 46A of the members of the staff maintained by the district school board [***] shall be such as may be prescribed.]
