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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Goa - Subsection

Section 60(2)(b) in The Goa, Daman and Diu School Education Rules, 1986

(b)owing to some internal dispute within the management of a recognised non-Government aided School, it is not possible to disburse the maintenance grants/salary portion of the maintenance grants due to that school, ["or owing to otherwise reduction or suspension of grants due to that school by the Government"] [These words inserted by (Amendment) Rules, 1994 (O. G., Series I No. 28 dated 14-10-1994).] with the result that salaries and allowances of the employee have remained to be paid for a period of not less than 2 months;