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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Goa - Subsection

Section 76(5) in The Goa, Daman and Diu School Education Rules, 1986

(5)Where any appointment made by the managing committee of an aided school is not approved by the Director, such appointment may (pending the regular appointment to the post) be continued on an ad hoc basis for a period not exceeding three months and the salary and allowances of the person so continued on ad hoc basis shall qualify for the computation of the aid to be given to such school, provided the provision of rule 75 is not contradicted.