Section 12 in The Goa, Daman and Diu School Education Act, 1984
12. Employees to be governed by a Code of Conduct.
(1)Every employee of a recognized school shall be governed by such Code of Conduct as may be prescribed and on the violation of any provision of such Code of Conduct, the employee shall be liable to such disciplinary action as may be prescribed.(2)The Code of conduct shall prescribe, among other things, that no employee shall:-(a)neglect his duties in teaching or curricular activities;(b)propagate anti-national, communal, caste or sectarian outlook;(c)make discrimination among the students;(d)indulge in malpractices connected with examination;(e)be irregular in attending the school;(f)accept any object of remunerative character from any source;(g)prepare or publish any book known as keys or guides;(h)engage himself as selling agent of any publishing firm;(i)indulge in political activities within the school premises or incite the students in violent activities;(j)raise funds without the sanction of the Director;(k)enter into monetary transactions with the students or parents.
