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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Goa - Subsection

Section 80(7) in The Goa, Daman and Diu School Education Rules, 1986

(7)The admissibility of non-teaching staff to the Aided Middle Secondary and Higher Secondary Schools shall be as follows:
(a) Ministerial staff:    
  (1) Schools having pupils up to 200   1 L.D.C. cum-librarian.
  (2) Schools having pupils over 200 but upto 600   1 U.D.C.1 L.D.C. cum librarian.
  (3) Schools having pupils over 600 but upto 1200   1 Head Clerk.1 U.D.C.1 L.D.C.1 L.D.C. cumlibrarian.
  (4) Schools having pupils over 1200   I Head Clerk.2 U.D.Cs.1 L.D.C.1 L.D.C. cumlibrarian.
(b) [ [Clause (b) sub-rule (7) substituted by Amendment Rules published in the Official Gazette, Series I No. 35 dated 25-11-2004.] Librarian and Library Attendant in Higher Secondary Schools:    
  (1) Higher Secondary Schools having upto 100 students   1 Library Attendant.
  (2) Higher Secondary Schools having over 100 but upto 200 students   1 Librarian (Grade II)1 Library Attendant.
  (3) Higher Secondary Schools having over 200 students   1 Librarian (Grade I)1 Library Attendant].
(c) Laboratory Asstts.:    
  (1) Secondary Schools having a strength of 120 or more in Std. VIIIto X   1 Lab. Asstt. provided the cost of Laboratory apparatus is morethan Rs. 7500/-.
  (2) Higher Secondary Schools having Science faculty   3 Lab. Asstts. for 3 Laboratories.
(d) Menial Staff:    
  (1) Schools having upto 6 class (V - X)   Upto 2 "D" Group posts
  (2) Schools having more than 6 classes   1 for every additional set of 6 classes and a part thereofexcluding the first 6 classes.
  (3) Schools having less than 100 pupils   1 Post.
  (4) Each Higher Secondary school will have 1 Night Watchman and inaddition, 3 Lab. Attendants where Science wing is attached.
Note: The norms under this rule are subject to revision by the Government on the recommendations of the Advisory Board:Provided that the managements shall create the posts in their schools as per the norms under this rule only after getting prior approval of the Director of Education and mere eligibility shall not entitle a school management to create posts and make appointments and any appointment made in violation of this proviso shall not be eligible for any aid.