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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Goa - Subsection

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

(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.