Section 94 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
94. [ Administering authorities for the purpose of rule 48 and rule 49.] [Sr. No. 44 to 51 were renumbered as 88 to 95 by the Notification No. 18/Misc/1672/89-EDN(Part II) dated 27-12-2001 published in the Official Gazette, Series I No. 39 dated 28-12-2001.]
- For the purpose of administering the various provisions of the General Provident Fund (Central Services) Rules, 1960 and the Central Civil Services (Pension) Rules, 1972 as applicable for the employees of the Board under rule 48 and 49 of the these Rules, the various authorities are defined as under:(a)"Account officer" means the head of Account and Treasury of the Government of Goa, i.e. Director of Accounts or by whatever designation he may be called from time to time and shall include other officers acting by order and on behalf of the Director of Accounts;(b)"Appointing Authority" means the Chairman of the Board as defined in clause (3) of section 2 of the Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975;(c)"Head of Department" means the Director of Education;(d)"Head of Office" means the Secretary of the Board;(e)"Pension Disbursing Authority" means the State Government Treasury including a sub-treasury and such other Agency as approved by Government.
