Section 90(4) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(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.
