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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Goa - Subsection

Section 60(2)(i) in The Goa, Daman and Diu School Education Rules, 1986

(i)The Director of Education, on going through the report of the Enquiry Officer and being satisfied that the complaints are justified, may issue an order authorising an officer of the Department, to draw the unpaid amount of salary portion of maintenance grants which has become due and payable to such school, and have that amount utilised for paying prorate the members of the staff of the school against their salaries and allowances if any, [* * *] [The words 'which have remained in arrears', omitted.] Detailed accounts with particulars regarding the disbursement of such amounts should however, be maintained separately and care shall be taken to see that amount so drawn is not utilised for any other purpose. If the amount so drawn or any part thereof remains undisbursed after the lapse of a month of the date on which it was drawn, the same shall be credited back to the Government Treasury by the said Officer.