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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Goa - Subsection

Section 87(7) in The Goa, Daman and Diu School Education Rules, 1986

(7)In case an employee has any objection/claim in respect of the seniority list so finalized by the management, he/she may prefer an appeal against the same to the Director, within 30 days from the date of receipt of the finalized list, who after making such enquiries as may be deemed necessary, shall decide the case:Provided that any party aggrieved by the decision of the Director, may prefer an appeal to the Tribunal".]