Section 20(2) in Gujarat 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, [***] [The words 'provident fund' were deleted by Bombay 46 of 195 1, Section 2 (1).] 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.] [This portion was added by Bombay 33 of 1953, section 2(i).]
