Section 90(12) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(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.
