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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Goa - Subsection

Section 17(3)(e) in The Goa, Daman and Diu School Education Act, 1984

(e)settlement of any dispute arising out of any breach of contract between the employee and the managing committee with regard to:
(i)the scale of pay and other allowances,
(ii)leave of absence, age of retirement, pension, gratuity, provident fund and other benefits,
(iii)any disciplinary action leading to the dismissal or removal from service or reduction in rank or imposition of any other punishment on the employee.