Section 10 in The Goa Information Technology Development Rules, 2011
10. Disciplinary action.
- The Managing Director or the Chief Accounts Officer, who,-(a)is a Government servant deputed to the Corporation, so long as he is in Government service, on the recommendation of the Corporation, shall be subject to disciplinary action by the Government according to the rules applicable to its officers; and(b)is not a Government servant or being a Government servant has ceased to be in Government service, shall be subject to disciplinary action by the Corporation, with the approval of Government, according to the Regulations applicable to other officers of the Corporation.
