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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(1) in The Goa, Daman and Diu School Education Rules, 1986

(1)The Director of Education may, by order, specify the time at which all schools, other than unaided recognised private schools shall commence and conclude the daily school hours and different timings may be specified for different seasons of the year or for schools running in one shift or multiple shifts:Provided that a teacher shall not ordinarily get more than 21 hours of workload, including non-academic subjects (18 hours excluding non-academic subjects) per week, and the teacher may be required to devote not more than 200 hours in a year for remedial teaching, supervised studies etc., in addition to the actual weekly teaching work load of 21 hours, as per the programme given by the Head of the school: