Section 60(2) in The Goa, Daman and Diu School Education Rules, 1986
(2)In case a school fails to pay fully and punctually the salaries of the employees of the school, the Director of Education after intimating the management of the full particulars of the complaints received regarding such failure of the school, may order an Officer of the Department, to hold such enquiries as he may deem fit. If the Enquiry Officer is satisfied that:(a)though the past instalments of maintenance grants/salary portion of the maintenance grants, due to the recognised Government Aided Secondary School, had been paid, ["management"] [The words 'managing committee' and 'all employees' have been substituted for the words 'management' and 'employee', respectively by (Amendment) Rules, 1994 (O. G., Series I No. 28 dated 14-10-1994).] committee of that school had failed to pay the salaries and allowances to its ["employees"] [The words 'managing committee' and 'all employees' have been substituted for the words 'management' and 'employee', respectively by (Amendment) Rules, 1994 (O. G., Series I No. 28 dated 14-10-1994).] [* * *] [The words 'or a few of them', omitted.] for a period of not less than 2 months, even when such employees were discharging their duties in the school, or deemed to be discharging duties in the opinion of the Director of Education; or(b)owing to some internal dispute within the management of a recognised non-Government aided School, it is not possible to disburse the maintenance grants/salary portion of the maintenance grants due to that school, ["or owing to otherwise reduction or suspension of grants due to that school by the Government"] [These words inserted by (Amendment) Rules, 1994 (O. G., Series I No. 28 dated 14-10-1994).] with the result that salaries and allowances of the employee have remained to be paid for a period of not less than 2 months;he may submit a report accordingly to the Director of Education:(i)The Director of Education, on going through the report of the Enquiry Officer and being satisfied that the complaints are justified, may issue an order authorising an officer of the Department, to draw the unpaid amount of salary portion of maintenance grants which has become due and payable to such school, and have that amount utilised for paying prorate the members of the staff of the school against their salaries and allowances if any, [* * *] [The words 'which have remained in arrears', omitted.] Detailed accounts with particulars regarding the disbursement of such amounts should however, be maintained separately and care shall be taken to see that amount so drawn is not utilised for any other purpose. If the amount so drawn or any part thereof remains undisbursed after the lapse of a month of the date on which it was drawn, the same shall be credited back to the Government Treasury by the said Officer.(ii)Before paying to the members of the school staff as stated in (i) above, the officer may require each of them to execute an indemnity bond to the effect that if it is subsequently found that the amount paid to any of them or any portion thereof was not really due to him/her, such amount or portion thereof shall be liable to be recovered from his/her.(iii)The amount of maintenance grant drawn and utilised as stated in ["(i) and"] [This figure and word has been inserted by (Amendment) Rules, 1994 (O. G., Series I No. 28 dated 14-10-1994).] (ii) above by the Officer, [* * *] [The words 'for payment to the school staff against their outstanding salaries and all allowances' have been omitted.] would stand set off against the grant due to the school.
