Section 88 in The Goa, Daman and Diu School Education Rules, 1986
88. Retirement age.
(1)Except where the existing employee is entitled to have a higher age of retirement, every employee of a recognised private school, whether aided or not shall hold office on par with his or her corresponding post in Government schools, and the rules of voluntary retirement and premature retirement shall be the same as applicable to their counterparts in Government service:Provided that where a teacher attains the age of superannuation on or after the first day of November of any year, such teacher shall be re-employed upto 30th day of April of the year immediately following, if the teacher so desires.(2)Notwithstanding anything contained in sub-rule (1) where a teacher has been awarded a National or State Award for rendering meritorious service as a teacher or where he/she has received both the national and state awards as aforesaid, the period of service of such teacher may be extended by one year by general or special order of the Administrator:Provided that, the teacher in the opinion of the managing committee is fit for such extension and has no mental or physical incapacity which would disentitle him to get such extension, and provided further that the teacher desires to enjoy the benefit of such extension.
