Section 32 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
32. Withholding or reduction in the remuneration and other penalties.
(1)The Board shall lay down the norms for withholding or reducing the remuneration and for imposing other penalties on the persons appointed for confidential work, if the persons appointed for the purpose do not adhere to the norms laid down by the Board while performing the duties assigned to them.(2)His/Her making a false declaration or statement while submitting acceptance under rule 30(4) for confidential work or in any other document submitted to the Board, in connection with his/her appointment.(3)The reduction in remuneration shall be according to the schedule of penalties specified by the Board.(4)In case of gross negligence and the matters not mentioned in the schedule of penalties, such cases shall be referred to the Executive Council for inquiry. The decisions of the Executive Council in this respect shall be brought to the notice of the concerned defaulters under intimation to the respective management, the Director of School Education and the penalty shall be executed under intimation to the Board.
