Section 103(1) in The Goa, Daman and Diu School Education Rules, 1986
(1)The Administrator shall, in consultation with the Accountant General, Central Revenues, specify the detailed procedure for payment of L.T.C., bonus, pension and gratuity, reimbursement of medical bills accounting of Provident Fund and payment of other allowances, such as children's educational allowance to the employees of aided schools.
