Section 12(2) in The Goa, Daman and Diu School Education Act, 1984
(2)The Code of conduct shall prescribe, among other things, that no employee shall:-(a)neglect his duties in teaching or curricular activities;(b)propagate anti-national, communal, caste or sectarian outlook;(c)make discrimination among the students;(d)indulge in malpractices connected with examination;(e)be irregular in attending the school;(f)accept any object of remunerative character from any source;(g)prepare or publish any book known as keys or guides;(h)engage himself as selling agent of any publishing firm;(i)indulge in political activities within the school premises or incite the students in violent activities;(j)raise funds without the sanction of the Director;(k)enter into monetary transactions with the students or parents.
