Section 91(2)(iii) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

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State of Goa - Subsection

Section 91(2)(iii) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(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.

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State of Goa - Subsection

Section 91(2)(iii) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975