Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Goa - Subsection

Section 80(5) in The Goa, Daman and Diu School Education Rules, 1986

(5)A full fledged secondary school, shall be eligible to the following teaching staff in addition to what is prescribed in sub-rules (1) to (4):-
(a)an Assistant Headmaster, when the classes (from Std. V to X, or from VIII to X as the case may be are ["15 or more but less than 30"] [In these words and figures have been substituted for the words and figures 'more than 20 (Twenty)' by (Amendment) Rules, 1994. (Official Gazette Series I No. 28 dated 14-10-94.] to assist the Headmaster in his organizational, administrative and supervisory duties. The allotment of work shall be [made by the Headmaster"] [These words have been substituted for the words 'given by the Headmaster'.] in consultation with the Management.
(b)[ one post of Assistant Headmaster in addition to the one provided in clause (a) when the number of divisions are thirty and above.";] [Clause (b) has been substituted.]
(c)two posts of Supervisors, when the number of classes are more than 30.
[* * *] [The note below clause (c) has been omitted, by (Amendment) Rules, 1994 (O. G. Series I, No. 28 dated 14-10-1994.]