Section 100 in The Goa, Daman and Diu School Education Rules, 1986
100. Conduct and behaviour of teachers including Heads of Schools.
(1)The Code of Conduct for the teachers of the recognised schools, [* * *] [The words 'including aided minority schools' have been omitted by (Amendment) Rules, 1994. (Official Gazette, Series I No. 28 dated 14-10-1994).] shall be as follows:-(a)No teacher shall -(i)knowingly or wilfully neglect his [* * *] [The words 'teaching and non-teaching', 'Management' and 'or his representative' have been deleted, by (Amendment) Rules, (O. G., Series I No. 28 dated 14-10-1994).] assigned to him by the Head of the school, the [* * *] [The words 'including aided minority schools' have been omitted by (Amendment) Rules, 1994. (Official Gazette, Series I No. 28 dated 14-10-1994).] ["Director"] [The words 'Director' and 'Teacher's' have been substituted for the words 'Directorate' and 'Teaching'.] of Education [* * *] [The words 'including aided minority schools' have been omitted by (Amendment) Rules, 1994. (Official Gazette, Series I No. 28 dated 14-10-1994).] and the Examination Board.Explanation: ["Teacher's"] [The words 'teaching and non-teaching', 'Management' and 'or his representative' have been deleted, by (Amendment) Rules, (O. G., Series I No. 28 dated 14-10-1994).] duties include, marking attendance of pupils, correction of classroom work and homework of pupils, setting question papers, cutting the manuscript stencils as per exigency, assessment of answer books of all tests/examinations consolidation and preparation of examination results, correction of composition note books, science journals, conduct of practicals, etc.(ii)propagate through his teaching lessons or otherwise communal or sectarian outlook, or incite or allow any student indulge in communal or sectarian activity;(iii)discriminate against any student on the ground of caste, creed, language, place of origin, social and cultural background or any of them;(iv)indulge in, or encourage, any form of malpractice connected with school or public examination or any other school activity;(v)make any sustained neglect in correcting classwork or home-work done by students or work connected with school examination, absentee arrangement, remedial teaching, observation of school functions, sports, social gathering etc.;(vi)while being present in the school, absent himself (except with the previous permission of the head of the school) from the class which he is required to attend;(vii)remain absent from the school without leave or without the previous permission of the head of the school:Provided that where such absence without leave or without the previous permission of the head of the school is due to reasons beyond the control of the teacher, it shall not be deemed to be a breach of the Code of Conduct, if, on return to duty, the teacher has applied for with full justification in writing and obtained, ex-post facto, the necessary sanction for the leave.(viii)accept any job of a remunerative character from any source other than the school or give private tuition to any student or other person or engage himself in any business;(ix)prepare or publish any book or books, commonly known as keys, or assist, whether directly or indirectly in their publication;(x)engage himself as a selling agent or canvasser for any publishing firm or trader;(xi)ask for or accept (except with the previous sanction of the Director in the case of an aided school, or of the managing committee, in the case of an unaided school) any contribution, or otherwise associate himself with the raising of any funds or make any other collections, whether in cash or in kind, in pursuance of any object whatsoever, except subscription from the members of any association of teachers;(xii)enter into any monetary transactions with any student or parent; nor shall he exploit his influence for personal ends nor shall he conduct his personal matters; in such a manner that he has to incur a debt beyond his means to repay;(xiii)accept, or permit any member of his family or any other person acting on his behalf to accept, any gift from any student, parent or any person with whom he has come into contact by virtue of his position in the school.Explanation. - (A) The expression 'gift' shall include free transport, boarding, lodging or other service or any other pecuniary advantage when provided by any person other than a near relation or personal friend having no dealings with him in connection with the school.Note. - A casual meal, lift or other social hospitality of a casual nature shall not be a gift.[* * *] [Para (B) under Explanation has been omitted by (Amendment) Rules, 1994.](xiv)practice, or incite any student to practise, casteism, communalism or untouchability;(xv)cause, or incite any other person to cause, any damage to school property;(xvi)behave, or encourage or incite any student, teacher or other employee to behave, in a rowdy or disorderly manner in the school premises;(xvii)be guilty of, or encourage, violence, or any conduct which involves moral turpitude;(xviii)be guilty of misbehaviour or cruelty towards any parent, guardian, student, teacher or other employee of the school, or be guilty of misbehaviour by disobeying the instructions of the Head of the school or Departmental Officers or of using indecent language while talking with superiors or corresponding with superiors, including the Department;(xix)organise or attend any meeting during the school hours except where he is required, or permitted by the head of the school to do so;(b)every teacher shall -(i)be punctual in attendance and in respect of his class-work and also for any other work connected with the duties assigned to him by the Head of the school; and he shall prepare his lessons and lesson notes well in advance and maintain the records for the verifications of the Head of the school.(ii)abide by the rules and regulations of the school and also show due respect to the constituted authority.(iii)make representations to the higher authorities only through the Head of the school ["or Manager, as the case may be"] [These words have been substituted for the words 'and the management' by (Amendment) Rules, 1994.](2)Nothing contained in sub-rule (1) shall be deemed to take away or abridge the right of teacher, -(a)to appear at any examination to improve his qualifications with prior permission of the Management;(b)to become, or to continue to be, a member of any literary, scientific or professional organisation;(c)to make any representation for the redressal of any bona fide grievance, subject to the condition that such representation is not made in any rude or indecorous language;(d)to organise or attend any meeting outside the school hours, subject to the condition that such meeting is held outside the school premises:Provided that where any teachers' organisation or association does not have any facility to hold any meeting outside the school premises, a meeting of such organisation or association for the bona fide purpose may be held within the premises but before or after the school hours, with the previous permission of the head of the school.(3)The breach of any condition specified in sub-rule (1) shall be deemed to be a breach of the Code of Conduct.["(4) The Head of the School/Chairman shall duly receive the representation or any other correspondence addressed to the higher authorities or to him by the employee of the school and give acknowledgement of the same to the employee on the duplicate. The Head of the School/Chairman shall forward the same to the next superior authority".] [After sub-rules (2) and (3) sub-rule (4) has been inserted by (Amendment) Rules, 1994. (Official Gazette, Series I No. 19 dated 11-8-1994).]
