Section 86C in The Goa, Daman and Diu School Education Rules, 1986
86C. Relieving an employee on medical grounds.
- If a permanent employee is to be relieved from service on medical grounds, the management, shall refer the case to the Director who shall get the employee examined by the Medical Board of the Goa Medical College, Bambolim. It shall be left to the Board to decide whether the employee is fit to continue in service or is to be relieved temporarily or permanently.The decision of the Medical Board of the Goa Medical College, Bambolim, shall be final and binding on both the parties and shall be communicated by the Director to the management with a copy endorsed to the employee for his acknowledgement".]
