Section 89 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
89. [ Staff Selection Committee.] [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)Appointment of posts under categories under clause (1) of Rule 43 may be made either by promotion or by direct recruitment or on deputation.(2)Appointment by promotion shall be made by the Chairman from the selected lists prepared by the Staff Selection Committees in accordance with the rules framed by the Board in that behalf.(3)Appointments by deputation for a specific period shall be made by the Chairman, with the prior approval of the Executive Council after getting the proposals approved by the lending authorities.(4)Appointment by direct recruitment shall be made by the Chairman from the lists/panels of candidates selected by the Staff Selection Committee, in accordance with the rules framed by the Board.(5)The Staff Selection Committee shall consist of the Chairman of the Board, and two more members, nominated by the Board from amongst its members. Secretary of the Board will act as the Secretary of the Staff Selection Committee.(6)Appointment to posts in Category 'C' under Rule 43 shall be made by the Chairman.(7)Notwithstanding anything contained in the provisions of sub-clauses (1) to (3) above:(i)The Chairman shall be competent to make temporary appointments to posts under categories 'A' and 'B' under Rule 43 for a period of four months when no candidate on the selected lists/panels of candidates is available.(ii)The Board shall be competent to appoint to any of the posts in categories 'A' and 'B' under Rule 43 servants of the Government or other Board or Universities obtained on deputation.(8)(i)All appointments by direct recruitment shall be made in the first instance on probation for a period of two years, provided that the period of probation may be extended by such further period as the Chairman may deem fit but in no case shall the total period of probation exceed three years.(ii)Service rendered in a time-scale post during the period of probation, shall count as service towards increments.(iii)The Secretary of the Board shall send to the Chairman at least a month before the expiry of the probation period or by such date as may be fixed by the Chairman, a confidential report about the work and conduct of the employee on probation, with definite recommendation for his continuance or otherwise.(iv)On receipt of such a report, the Chairman may either:-(a)continue the employee in service; or(b)extend his probation period; or(c)terminate his services.(9)No person shall be confirmed in a permanent post unless he produces a medical certificate of health in an approved form duly signed by the registered Medical practitioner from amongst the panel approved by the Chairman.
