Section 22(1)(e) in The Goa, Daman and Diu School Education Act, 1984
(e)[dismissing, removing from service any employee or reducing him in rank or retiring him compulsorily or otherwise terminating his services under sub-sections (2), (2a), (4) and (4a) as the case may be, of section 11.] [Substituted by the Amendment Act 1 of 1989.]