Section 34(1) in The Goa, Daman and Diu School Education Rules, 1986
(1)Where as a result of -(a)the closure of an aided school or any class/classes or divisions ["or discontinuance of any subject"] [In clause (a) these words have been inserted by (Amendment) Rules, 1994 (O. G. Series I No. 28 dated 14-10-1994).] in any aided school;(b)withdrawal of aid, from an aided school;(c)withdrawal of recognition from an aided school, any student or employee becomes surplus, such student or employee, as the case may be, shall be absorbed, [* * *] [The words 'as far as practicable' have been omitted.] in such aided schools, as the Director of Education may specify:Provided that the absorption in the aided school of any employee who has become surplus shall be subject to availability of a vacancy and shall be subject further to the condition that the concerned employee possesses the requisite qualification for the post [* * *] [In the first proviso to rule 34 the following words have been omitted.]Provided further that where any such surplus employee is absorbed in an aided school, he shall be treated as junior to all the persons of the same category, employed in the aided school on the day immediately preceding date on which he is so absorbed.
