Section 91(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(1)Without prejudice to the provision of these Rules the following penalties may be inflicted on an employee of the Board guilty of negligence, misconduct, unsatisfactory work or for any other good and sufficient reason:(i)Warning or censure;(ii)Fine;(iii)Withholding of increment or promotion including stoppage at an efficiency bar;(iv)Recovery from pay or such other amounts due to him of the whole or part of any pecuniary loss caused to the Board by negligence or breach of orders;(v)Reduction to a lower post or grade or to a lower stage in his time scale of pay;(vi)Compulsory retirement;(vii)Removal from services;(viii)Dismissal.
