Section 34(4) in The Goa, Daman and Diu School Education Rules, 1986
(4)[ Without prejudice to the provisions of sub-rules (1), (2) and (3), where an employee becomes surplus for any reason, such employee shall be absorbed in the first instance, as far as practicable, in such aided school as the Director of Education may specify, and if the post so rendered surplus is subsequently revived or additional post is created or otherwise any vacancy arises anytime thereafter, within a period of three years, such as employee shall be absorbed in the former school, but if such re-absorbed in the former school, but if such re-absorption does not take place within the period of three years from the date of absorption of such employee in the original school, the services of such employee shall continue in the absorbed school:Provided that no teacher working on temporary or probationary basis shall qualify for absorption."] [Sub-rule (4) has been substituted by (Amendment) Rules, 1994 (O. G., Series I No. 28 dated 14-10-1994).]
