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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Goa - Subsection

Section 92(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(1)Employees of the Board appointed to such temporary posts as may be specified in this behalf by the Executive Council from time to time shall, as condition of their service, become depositors in the Non-contributory Provident Fund for Temporary Board Servants which shall be established from such date as may be fixed by the Executive Council.