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[Cites 0, Cited by 0] [Section 90(4)] [Section 90] [Entire Act]

State of Goa - Subsection

Section 90(4)(c) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(c)In case of breach by an employee of the provisions of sub-clauses (a) and (b) above, he shall be liable to pay to the Board as penalty a sum equal to his basic pay at the time of the termination of his employment for the unexpired period of notice required of him, which sum may be recovered from any moneys due to him.