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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Goa - Subsection

Section 76(4) in The Goa, Daman and Diu School Education Rules, 1986

(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.