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[Cites 0, Cited by 0] [Section 90(4)] [Section 90] [Entire Act]

State of Goa - Subsection

Section 90(4)(b) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(b)A temporary employee including an employee on probation shall not leave or discontinue his service under the Board, without giving one month's (30 days) prior notice in writing: