Section 95(2) in The Goa, Daman and Diu School Education Rules, 1986
(2)The disciplinary authority as specified under rule 94, shall be competent to institute disciplinary proceedings as per the procedure laid down under rule 97, against any employee for the imposition of any of the major penalties specified under rule 94 (1) (b) but shall not be competent to impose any of the major penalties except with prior approval of the Director of Education and subject to provisions of Section 22 of the Act."] [Sub-rules (1) and (2) have been substituted.]
