Section 92 in The Goa, Daman and Diu School Education Rules, 1986
92. Suspension.
(1)Subject to the provision of sub-sections (3) and (4) of section 11 ["..."] [The words 'the Chairman of' omitted.] the Managing Committee may place an employee of a recognised private school, whether aided or not under suspension:-(a)where a disciplinary proceeding against such employee is contemplated or pending; or(b)where a case against him in respect of any criminal offence is under investigation/trial; or(c)where he is charged with cruelty towards any student, or other employees of the school; or(d)where he is charged with embezzlement; or(e)where he is charged with ["gross"] [The word 'gross' has been inserted by (Amendment) Rules, 1994 (O. G. Series I No. 28 dated 14-10-1994).] misbehaviour towards any parent, guardian, student or employee of the school; or an officer of the Department; or(f)where he is charged with the breach of any other provision of Code of Conduct.(2)No order of suspension shall remain in force for more than 6 months unless the Managing Committee, for reasons to be recorded by it in writing, directs the continuation of the suspension beyond the period of six months; subject to sub-section (3) of section 11 of the Act.Provided that [* * *] [The words 'in case of non-minority schools' deleted.] where the suspension is continued beyond the period of six months, the Director may, if he is of the opinion that the suspension is being unreasonably prolonged, revoke the order of suspension ["after giving the Managing Committee of the school a reasonable opportunity of showing cause against the proposed action."] [These words have been added by (Amendment) Rules, 1994. (Official Gazette Series I No. 28 dated 14-10-1994).](3)[ "If any doubt arises with regard to the application of the provision of this rule the same shall be resolved in accordance with the orders issued by the Government in respect of its employees of corresponding status."] [Sub-rule (3) added.]
