Section 100(2) in The Goa, Daman and Diu School Education Rules, 1986
(2)Nothing contained in sub-rule (1) shall be deemed to take away or abridge the right of teacher, -(a)to appear at any examination to improve his qualifications with prior permission of the Management;(b)to become, or to continue to be, a member of any literary, scientific or professional organisation;(c)to make any representation for the redressal of any bona fide grievance, subject to the condition that such representation is not made in any rude or indecorous language;(d)to organise or attend any meeting outside the school hours, subject to the condition that such meeting is held outside the school premises:Provided that where any teachers' organisation or association does not have any facility to hold any meeting outside the school premises, a meeting of such organisation or association for the bona fide purpose may be held within the premises but before or after the school hours, with the previous permission of the head of the school.
