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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Goa - Subsection

Section 90(6) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(6)An increment shall be drawn as a matter of course unless withheld-under specific orders of the Chairman, for misconduct or unsatisfactory work. In ordering the withholding of an increment, the Chairman shall state the period for which it is withheld and whether the postponement shall have the effect of postponing future increments.