Section 11 in The Goa, Daman and Diu School Education Act, 1984
11. Terms and conditions of service of employees of recognized private schools.
(1)The Government may make rules regulating the recruitment, minimum qualifications for recruitment, and the conditions of service of employees of recognized private schools.[* * *] [Both the proviso omitted by the Amendment Act 9 of 2002.](1A)[ Notwithstanding anything contained in any other provision of this Act or the rules framed thereunder or any law for the time being in force or any notification, regulation, decree, Order, Circular, Judgment or instructions, [every employee of a recognized private school, whether aided or not, shall retire at the age of 60 years] [Inserted by the Amendment Act 9 of 2002.].](2)[ Subject to any rules that may be made in this behalf, no employee of an aided school shall be dismissed, removed, reduced in rank, compulsorily retired or his service otherwise terminated, except with the prior approval of the Director.(2a)Where the managing committee of an unaided minority school is satisfied that immediate action against an employee of unaided minority school is necessary by reason of the gross misconduct within the meaning of the Code of Conduct prescribed under section 12, of the employee, it may dismiss, remove, reduce in rank, compulsorily retire or otherwise terminate his service and shall intimate the action taken by it to the Director within fifteen days from the date of the action so taken.] [Substituted by the Amendment Act 1 of 1989.](3)Where the managing committee of a recognised private school intends to suspend any of its employees, such intention shall be communicated to the Director and no such suspension shall be made except where a disciplinary proceeding is contemplated or pending, and except with the prior approval of the Director:Provided that no such suspension shall remain in force for a period exceeding six months, which may, with the prior approval of the Director and for reasons directly attributable to the teacher and recorded in writing, be extended by a further period of three months at a time:Provided further that the managing committee may suspend an employee with immediate effect and without the prior approval of the Director if it is satisfied that such immediate suspension is necessary by reasons of the gross misconduct, within the meaning of the Code of Conduct prescribed under section 12 of the employee or where a case against him in respect of any criminal offence involving moral turpitude is under investigation, enquiry or trial:Provided also that no such immediate suspension shall remain in force for more than a period of fifteen days from the date of suspension unless it has been communicated to the Director and approved by him before the expiry of the said period.(4)[ Where the intention to suspend or the immediate suspension of, an employee is communicated to the Director, he may, if he is satisfied after hearing both the parties that there are adequate and reasonable grounds for such suspension, accord his approval to such suspension.(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.]
