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[Cites 0, Cited by 0] [Section 89(7)] [Section 89] [Entire Act]

State of Goa - Subsection

Section 89(7)(ii) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(ii)The Board shall be competent to appoint to any of the posts in categories 'A' and 'B' under Rule 43 servants of the Government or other Board or Universities obtained on deputation.