Section 11(4a) in The Goa, Daman and Diu School Education Act, 1984
(4a)Where an employee is suspended in violation of sub-section (3) and (4), or the rules made thereunder, the Director may direct for revocation of the order of suspension.] [Substituted by the Amendment Act 1 of 1989.][* * *] [Sub-section (5) and (6) omitted by the Amendment Act 1 of 1989.]
