Section 100(3) in The Goa, Daman and Diu School Education Rules, 1986
(3)The breach of any condition specified in sub-rule (1) shall be deemed to be a breach of the Code of Conduct.["(4) The Head of the School/Chairman shall duly receive the representation or any other correspondence addressed to the higher authorities or to him by the employee of the school and give acknowledgement of the same to the employee on the duplicate. The Head of the School/Chairman shall forward the same to the next superior authority".] [After sub-rules (2) and (3) sub-rule (4) has been inserted by (Amendment) Rules, 1994. (Official Gazette, Series I No. 19 dated 11-8-1994).]
