(1) This Act may be called the Goa, Daman and Diu Comunidade Employees (Conditions of Service) Act, 1981.

(2) It shall extend to the whole of the Union territory of Goa, Daman and Diu.

(3) It shall come into force on such date as the Administrator may, by notification in the Official Gazette, appoint.

In this Act, unless the context otherwise requires,

(1) Administrator means the Administrator of Goa, Daman and Diu appointed by the President under article 239 of the Constitution;

(2) appointed day means the day of coming into force of this Act;

(3) Code means the Legislative Diploma No. 2070 dated 15th April, 1961;

(4) Comunidade means a Comunidade as constituted under the Code and which is in existence on the appointed day;

(5) employee means a person appointed under the Code and who is serving in connection with the affairs of a Comunidade on the appointed day;

(6) post means a post which exists in a Comunidade in the appointed day.

(1) The Administrator may make rules for the regulation of recruitment to posts and the conditions of service of the employees.

(2) Any such rule may be made so as to be retrospective to any date not earlier than the appointed day:

Provided that no person shall, by virtue of such retrospective effect, be liable to refund any amount paid to him by way of salary or allowances or pension before the making of any such rule.

(1) On the making of any rule under section 3, the corresponding law, if any, in respect of any matter for which provision is made in that rule, shall stand repealed with effect from the date of the coming into force of that rule.

(2) The provisions of sections 6 and 24 of the General Clauses Act, 1897 (Central Act 10 of 1897) shall apply to such repeal as if the rule and the corresponding law referred to in sub-section (1) were Central Acts.