Section 103 in The Goa, Daman and Diu School Education Rules, 1986
103. Power to specify procedure for payment of pension, bonus etc.
(1)The Administrator shall, in consultation with the Accountant General, Central Revenues, specify the detailed procedure for payment of L.T.C., bonus, pension and gratuity, reimbursement of medical bills accounting of Provident Fund and payment of other allowances, such as children's educational allowance to the employees of aided schools.(2)The Administrator shall, in like manner, specify the detailed procedure for deposits made by the managing committees of recognised aided schools (not being unaided minority schools) of their share of the pay and allowances, pension, gratuity, provident fund and the benefits specified in rule 102.
