Section 92(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(2)Subscription to the fund shall be [at the rate as may be prescribed by the Government from time to time for their employees governed by the General Provident fund (Central Act Services) Rules, 1960] [Substituted by the amendment Rules 1990.] which subscription shall be deducted monthly from the salary of the depositor and the amount so deducted shall be deposited into the Fund to the credit of the depositor. An employee of the Board appointed to such temporary posts on leave on full pay, shall continue to pay subscription to the Fund and may continue to do so, at his option, if on leave of full pay.
