Section 94(1) in The Goa, Daman and Diu School Education Rules, 1986
(1)The following penalties may, for good and sufficient reasons, including, breach of one or more of the provisions of the Code of conduct, be imposed upon an employee of a recognised private school, whether aided or not, namely:-(a)minor penalties-(i)censure;(ii)recovery from pay the whole or any part of any pecuniary loss caused to the school by negligence or breach of orders;(iii)with holding of increment of pay not exceeding 3 (three) at a time;(b)major penalties-(i)reduction in rank;(ii)compulsory retirement;(iii)removal from service, which shall not be a disqualification for future employment [* * *] [The words 'in any other recognized private school' have been omitted by (Amendment) Rules, 1994 (Official Gazette Series I No. 28 dated 14-10-1994).](iv)dismissal from service, which shall ordinarily be a disqualification for future employment in any recognised school or a Government service;["(2) The Managing Committee shall be the disciplinary authority for employees of a recognised private school whether aided or not;"] [Sub-rule (2), substituted.]["(3) In case of doubts regarding the interpretation, the penalties, their imposition, functioning of the disciplinary authority etc., the detailed instructions and interpretations given by the Government in that behalf in respect of Government Servants of corresponding status shall be followed."] [Sub-rule (3) inserted.]Explanation : The following shall not amount to a penalty within the meaning of this rule, namely:-(a)stoppage at the efficiency bar on the ground of unfitness to cross the bar;(b)retirement of the employee in accordance with the provisions relating to superannuation or retirement;(c)discharge of an employee appointed on a short term officiating vacancy caused by the grant of leave, suspension or the like;
