Section 35 in The Goa, Daman and Diu School Education Rules, 1986
35. Transfer of Provident Fund and other moneys in certain cases.
- Where an employee leaves an aided school, and joins any other aided school in the Union territory of Goa, Daman and Diu it shall be lawful for the managing committee of the school left by such employee, to transfer to the aided school joined by such employees, and the moneys standing in the Provident Fund to the credit of such employee on the date when he had left the school and any other amount due to him by way of contribution towards pension and other retirement benefits, and it shall be lawful for the managing committee of the aided school so joined by the employee to credit the said amount to the Provident Fund and other account of the teachers and to take into account the period of approved service rendered by the employee in the first mentioned school for the purpose of computation of his pension and other retirement benefits:Provided that there is no break in the service of the employee while moving from one aided school to the other aided school within the Union territory of Goa, Daman and Diu:["Provided further that if there is break in service, such break may be condoned by the Government as per provisions as are applicable to corresponding categories of employees under the Government"] [The second proviso to rule 35 has been substituted by (Amendment) Rules, 1994. (O. G., Series I No. 28 dated 14-10-1994.].
