Section 11(1A) in The Goa, Daman and Diu School Education Act, 1984
(1A)[ Notwithstanding anything contained in any other provision of this Act or the rules framed thereunder or any law for the time being in force or any notification, regulation, decree, Order, Circular, Judgment or instructions, [every employee of a recognized private school, whether aided or not, shall retire at the age of 60 years] [Inserted by the Amendment Act 9 of 2002.].]
