Section 97(2) in The Goa, Daman and Diu School Education Rules, 1986
(2)No order with regard to the imposition of a major penalty shall be made by the disciplinary authority except after the receipt of the approval of the Director:["Provided that the Director of Education may, if found necessary, hear both the parties concerned, before granting/refusing his approval:Provided further that where any of the major penalties has been imposed on any employee in violation of the provisions of the Act or the rules made thereunder, and where the same has been brought to the notice of the Director of Education, the Director of Education shall revoke the penalty imposed after giving reasonable opportunity to the Disciplinary Authority of showing cause against the proposed action and order that the employee be reinstated in service/and/or be restored in all respects, to his original position prior to the imposition of such penalty."] [Proviso to sub-rule (2) of rule 97 has been substituted by (Amendment) Rules, 1994 (Official Gazette, Series I No. 28 dated 14-10-1994)].
