Section 56 in The Goa, Daman and Diu School Education Rules, 1986
56. Stoppage, reduction for suspension of Grant-in-aid.
- Subject to the provisions of Rule 52, any Grant-in-aid to a school may be stopped, reduced or suspended at any time by the Director of Education;(a)if the managing committee of the school fails, without any reasonable excuse, to comply with any provision of the Act, or these rules or any instructions given by the Director of Education; or(b)if one or more of the conditions for the recognition, discipline, organisation or instruction in the school is unsatisfactory; or(c)if, as a result of lack of discipline, the academic standards are likely to be adversely affected; or(d)if one or more of the conditions for the recognition of a school or the grant of any aid to a school have been violated:Provided that, no aid shall be stopped, reduced or suspended except after giving to the Managing Committee of the School the reasonable opportunity of showing cause against the proposed action.
