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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(3) in The Goa, Daman and Diu School Education Rules, 1986

(3)the norms for granting additional divisions in Middle and Secondary Schools shall be as follows subject to any change on the recommendations of the Advisory Board.I. The norms for granting additional divisions in Std. V to VII.
(i)For 40+20 students 2 divisions.
(ii)For 50+40+20 students 3 divisions.
(iii)For 50+50+40+20 students 4 divisions.
(iv)For 50+50+50+40+20 students 5 divisions and so on.
II. The norms for granting additional divisions in Std. VIII to X:-
(i)For 44+20 students 2 divisions.
(ii)For 54+44+20 students 3 divisions.
(iii)For 54+54+44+20 students 4 divisions.
(iv)For 54+54+54+44+20 students 5 divisions and so on.
Provided that permission to open additional divisions shall be granted by the Directorate of Education after satisfying himself about the physical facilities available with the school and mere enrolment of students by a school shall not automatically make the school eligible for the additional divisions and if the additional division is opened by the School Management, without prior permission the additional liability shall not be borne by the Department.["Provided further that in case any post of teacher/employee in aided Secondary School is rendered surplus after formation of division(s) as per norms specified above, the Director of Education may grant relaxation and allow the continuance of the division(s) with students as specified below so as to avoid retrenchment of such surplus teacher/employee.
(a) 15 students ... 1 division
(b) 30+15 students ... 2 divisions
(c) 30+30+15 students ... 3 divisions"]