Section 86B in The Goa, Daman and Diu School Education Rules, 1986
86B. Migration of employee.
(1)An employee migrating from an aided school to another under a different management shall forward his application to the new post through proper channel as laid down in sub-rule (3) of rule 74. He shall also apply in a specified form, for concurrence of the Director, through proper channel.(2)The Director may grant his concurrence provided there is no break in service or the break, if any, is condoned under rule 35.(3)The past services of such an employee in his previous school/schools shall be counted for the purpose of:(a)protection of pay, as laid down in rule 85(2);(b)pension and other retirement benefits, as per rule 35.(4)The past services of such an employee shall not count for seniority in the new school.
