Section 34(5) in The Goa, Daman and Diu School Education Rules, 1986
(5)Re-absorption of an employee in the former school shall not affect his continued service or his seniority in relation to that school or his employments, Provident Fund, gratuity and other retirement benefits.Explanation: (i) For the purpose of sub-rule (4) and (5), "former school" means the school from which an employee had become surplus.(ii)This rule shall not apply to unaided minority schools.
