Section 90(5) in The Goa, Daman and Diu School Education Rules, 1986
(5)Any employee of ["a recognized"] [Substituted for the words 'an aided' by Amendment Rules, 1994. (Official Gazette Series I No. 28 dated 14-10-1994).] school who is aggrieved by any adverse entry in his Confidential Report may, within 30 days from the date on which such adverse entry is communicated to him, prefer an appeal against such entry to the ["Director of Education and the Director of Education"] [These words have been substituted for the words 'Dy. Education Officer of the Zone/District and the Dy. Education Officer' by (Amendment) Rules, 1994 (Official Gazette Series I No. 28 dated 14-10-1994).] may, after giving to the Managing Committee the reasonable opportunity of showing cause, make such alterations in the entries in the Confidential Report as he may think fit and may, for that purpose require the Managing Committee to produce the concerned Confidential Report.["Provided that every such appeal shall be forwarded by the appellant through the Manager who shall forward the same to the Director of Education within seven days of its receipt and in any case within such time so as to reach the Director of Education within the stipulated period:Provided further that the Manager shall endorse and make available a copy of his letter forwarding the appeal to the Director of Education and simultaneously, to the appellant, failing which he may file his appeal directly to the Director of Education"] [Provisos inserted by (Amendment) Rules, 1994. (O. G. Series I No. 28 dated 14-10-1994.].
