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State of Goa - Section

Section 76 in The Goa, Daman and Diu School Education Rules, 1986

76. ["Appointing Authority and Appointment"] [This title in rule 76 has been substituted for the words 'Appointing Authority' by (Amendment) Rules, 1994. (O. G., Series I No. 28 dated 14-10-1994).].

- ["(1) The Appointing Authority for every employee shall be the Managing Committee subject to the approval under rule 75. The appointment of every employee of a school shall be made by the Chairman of the Managing Committee on behalf of the Managing Committee in a form to be specified by the Director of Education.";] [Sub-rules (1) and (2) have been substituted.]["(2) Every appointment made by the Managing Committee of a recognised school shall initially be provisional and shall require approval of the Director of Education.";] [Sub-rules (1) and (2) have been substituted.]
(3)The particulars of every appointment made by the [* * *] [In sub-rule (3) the words 'Chairman of' have been omitted.] the managing committee of an aided school shall be communicated by such committee to the Director (either by registered post acknowledgement due or by a messenger who will obtain an acknowledgement of the receipt thereof) within 7 days from the date on which the appointment is made.
(4)The Director of Education shall be deemed to have approved an appointment made by the managing committee of an aided school subject to the provision of rule 75, if within 3 weeks from the date on which the particulars of the appointment are received by him under sub-rule (3) he does not intimate the managing committee his disapproval of the appointment.
(5)Where any appointment made by the managing committee of an aided school is not approved by the Director, such appointment may (pending the regular appointment to the post) be continued on an ad hoc basis for a period not exceeding three months and the salary and allowances of the person so continued on ad hoc basis shall qualify for the computation of the aid to be given to such school, provided the provision of rule 75 is not contradicted.