Section 11(2a) in The Goa, Daman and Diu School Education Act, 1984
(2a)Where the managing committee of an unaided minority school is satisfied that immediate action against an employee of unaided minority school is necessary by reason of the gross misconduct within the meaning of the Code of Conduct prescribed under section 12, of the employee, it may dismiss, remove, reduce in rank, compulsorily retire or otherwise terminate his service and shall intimate the action taken by it to the Director within fifteen days from the date of the action so taken.] [Substituted by the Amendment Act 1 of 1989.]
