Section 90 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
90. [ Service conditions of staff of the Board.] [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.]
(1)The employees of the Board may be required:-(i)to appear for written or oral tests for the purposes of their continuance, confirmation or promotion;(ii)to furnish such security and service bond as may be required by the Board;(iii)to undergo such training as may be required by the Chairman, subject to such conditions as may be determined by the Board.(2)When any post is filled in by direct recruitment the seniority of the candidates selected at the same interview should be in the order in which they are ranked by the Staff Selection Committee irrespective of the dates of their joining duties.(3)An employee who is confirmed in a permanent post may continue in service till he completes the age of sixty years.(4)(a)A permanent employee shall not leave or discontinue his service under the Board, without giving a prior notice in writing to the Chairman of the Board of his intention to leave or discontinue the service. The period of notice shall be three months (90 days) in the case of employee in categories 'A' and 'B' and one month (30 days) in the case of employee in Category 'C'.(b)A temporary employee including an employee on probation shall not leave or discontinue his service under the Board, without giving one month's (30 days) prior notice in writing:Provided that the requirement of the notice under sub-clauses (a) above may be waived in part or in full by the Chairman at his discretion.(c)In case of breach by an employee of the provisions of sub-clauses (a) and (b) above, he shall be liable to pay to the Board as penalty a sum equal to his basic pay at the time of the termination of his employment for the unexpired period of notice required of him, which sum may be recovered from any moneys due to him.Note: (1) No leave except casual leave and leave on medical certificate will be granted to an employee who has given a notice of resignation.(2)Orders of the Chairman regarding the continuance or otherwise of the leave already granted will be necessary in the case of an employee who sends a notice of resignation while on leave.(ii)An employee before leaving the Board's Service shall hand over the charge of his post to a duly authorised employee and shall return to the Board all books, apparatus, furniture, etc. issued to him for his personal and official use.(5)Persons selected for Board's service shall ordinarily start on the minimum of the time-scale provided; however it shall always be competent for the Board to fix the starting pay of any deserving candidate at any subsequent stage in the time-scale including the maximum.(6)An increment shall be drawn as a matter of course unless withheld-under specific orders of the Chairman, for misconduct or unsatisfactory work. In ordering the withholding of an increment, the Chairman shall state the period for which it is withheld and whether the postponement shall have the effect of postponing future increments.(7)Where an efficiency bar is prescribed in a time-scale, the increment next above the bar shall not be given to an employee without the specific sanction of the Chairman.(8)Normal office hours shall be fixed by the Chairman, for all employees, but in case it becomes necessary, employees shall have to work beyond office hours provided, however, employees who are detained after normal office hours under written orders of the Secretary shall be entitled to overtime allowance at such rates and subject to such conditions as may be determined by the Executive Council, from time to time.(9)All employees shall be entitled to dearness allowances, house rent and other compensatory local allowances at such rates as may be determined by the Executive Council from time to time, but such rates shall not be lower than those sanctioned by the Government for its employees in corresponding grades, from time to time.(10)When an employee is required to do the work of an equal or higher post, in addition to his own duties he shall be paid the salary of the post held by him plus special pay not exceeding 20 per cent of the pay which he would have drawn had he been appointed to the latter post.(11)(i)The employees of the Board shall be entitled to the same rates of travelling and daily allowances, travel concessions, medical aid, etc. as prescribed for the corresponding categories of Government employees by the Government from time to time.(12)(i)In all other matters such as leave, leave salary, travel concessions, medical aid, advance for purchase of conveyance, housing advance, maintenance and verification of service books, fixation of pay, etc. which are not covered by these Rules, the provisions contained in the Civil Service Rules of the Government shall be applicable to all employees of the Board.(ii)For the purposes of sub-clause (i) above, the Chairman of the Board shall have all the powers of a Head Department and the Executive Council shall exercise all powers vested in the Government in so far as the employees of the Board are concerned.(13)If any question as to the corresponding category of Government servants, the matter shall be referred to the Chairman and his decision shall be final.
