Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Goa - Subsection Section 31(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975 (2)The staff appointed for the examination work but not entitled for T.A./D.A., shall be paid conveyance allowance at the rate approved by the Board.
