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State of Goa - Section

Section 11 in The Goa Information Technology Development Rules, 2011

11. Other conditions of service.

- All other matters relating to the conditions of service of the Managing Director or the Chief Accounts Officer, who-
(a)is a Government servant deputed to the Corporation shall be regulated in accordance with the provisions of the Central Civil Service Rules as in force in this State; and
(b)is not a Government servant or being a Government servant has ceased to be in Government service, shall be regulated with the approval of Government, in accordance with the provisions of the Regulations applicable to other Officers of the Corporation.