Section 95 in The Goa, Daman and Diu School Education Rules, 1986
95. ["Authority to impose penalties and/or to institute disciplinary proceedings"] [This heading of rule 95 has been substituted by (Amendment) Rules, 1994 (O. G. Series I No. 28 dated 14-10-1994).].
- ["(1) The Managing Committee being the disciplinary authority shall be competent to impose any of the minor penalties prescribed under rule 94(1) (a) as per the procedure laid down in rule 90.";(2)The disciplinary authority as specified under rule 94, shall be competent to institute disciplinary proceedings as per the procedure laid down under rule 97, against any employee for the imposition of any of the major penalties specified under rule 94 (1) (b) but shall not be competent to impose any of the major penalties except with prior approval of the Director of Education and subject to provisions of Section 22 of the Act."] [Sub-rules (1) and (2) have been substituted.]
