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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Goa - Subsection

Section 60(2)(a) in The Goa, Daman and Diu School Education Rules, 1986

(a)though the past instalments of maintenance grants/salary portion of the maintenance grants, due to the recognised Government Aided Secondary School, had been paid, ["management"] [The words 'managing committee' and 'all employees' have been substituted for the words 'management' and 'employee', respectively by (Amendment) Rules, 1994 (O. G., Series I No. 28 dated 14-10-1994).] committee of that school had failed to pay the salaries and allowances to its ["employees"] [The words 'managing committee' and 'all employees' have been substituted for the words 'management' and 'employee', respectively by (Amendment) Rules, 1994 (O. G., Series I No. 28 dated 14-10-1994).] [* * *] [The words 'or a few of them', omitted.] for a period of not less than 2 months, even when such employees were discharging their duties in the school, or deemed to be discharging duties in the opinion of the Director of Education; or