Section 32(4) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(4)In case of gross negligence and the matters not mentioned in the schedule of penalties, such cases shall be referred to the Executive Council for inquiry. The decisions of the Executive Council in this respect shall be brought to the notice of the concerned defaulters under intimation to the respective management, the Director of School Education and the penalty shall be executed under intimation to the Board.
