Section 89(7) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(7)Notwithstanding anything contained in the provisions of sub-clauses (1) to (3) above:(i)The Chairman shall be competent to make temporary appointments to posts under categories 'A' and 'B' under Rule 43 for a period of four months when no candidate on the selected lists/panels of candidates is available.(ii)The Board shall be competent to appoint to any of the posts in categories 'A' and 'B' under Rule 43 servants of the Government or other Board or Universities obtained on deputation.
