Section 34(3) in The Goa, Daman and Diu School Education Rules, 1986
(3)Where any surplus employee is absorbed under sub-rule (1),-(a)the salary and other allowances last drawn by him at the school from which he is become surplus shall be protected;(b)the Provident Fund Account shall be transferred to the school in which he is so absorbed, and thereupon such Provident Fund shall be governed in accordance with the rules and regulations in force in that school, in relation to Provident Funds; and(c)the period of his qualifying service in the school in which he had worked before, such absorption and any previous period of qualifying service, if any, in any recognised aided school in the territory of Goa, Daman and Diu shall be taken into account for the purpose of computing his pension and other retirement benefits.
