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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Goa - Subsection

Section 34(2) in The Goa, Daman and Diu School Education Rules, 1986

(2)While terminating the services of teachers under the preceding rule, the following principles shall be observed namely:-
(a)In the case of reduction in the number of classes/divisions at the Higher Secondary Stage, i. e. Standards XI and XII, the services of the junior-most teachers in the subject/faculty concerned shall be terminated.
(b)In the case of reduction at the High School stage in Standards VIII - X, the services of the junior most teacher in the category of graduate teachers shall be terminated.
(c)In the case of reduction at the middle stage i. e. V - VII the services of the junior most teachers in the category of under graduate/S. S. C., trained teachers shall be terminated.
(d)In the case of reduction at primary stage i. e. Std. I - IV, the principle of seniority shall be observed.
(e)If there are some teachers who entered the service as undergraduate/S. S. C. trained teachers and placed in the graduate category on improving qualifications, and if the situation demands that their services are required to be terminated, they shall be given option to go back to their original category of under-graduate teachers, and on their doing so, the services of the junior most under-graduate teacher shall be terminated.
(f)In case the Management runs more than one school having services of the employees transferable and having common seniority the retrenchment/termination shall be done by following the principle of common seniority in the category of all the schools together, in case surplus employees cannot be absorbed in any of the schools/institutions under the same management.