Section 91(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(2)The penalties mentioned in sub-clause (i) to (iv) of clause (1) above may be inflicted by the Secretary on any employee in Category 'C' of the Rule 44 working in the office of the Board. An appeal against any penalty inflicted under this sub-clause shall lie to Chairman.(ii)The penalties mentioned in sub-clause (i) to (iv) of clause (1) above may be inflicted by the Chairman of the Board on any employee of categories 'A' and 'B' working in the Office of the Board. An appeal against any such penalty inflicted by the Chairman shall lie to the Executive Council.(iii)No employee shall be subjected to any of the penalties mentioned in sub-clauses (v) to (viii) of clause (1) above, except by an order in writing signed by the Chairman and no such order shall be passed without a specific charge or charges being formulated in writing and given to the employee concerned and without giving him reasonable opportunity to answer them in writing and in person. His previous record of service shall also be taken into account. An appeal against such penalty inflicted by the Chairman shall lie to the Executive Council.
