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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(1)All Secondary and Higher Secondary Schools in Goa, Daman and Diu shall apply for Recognition of the Board in form I appended to these Rules and for recognition of additional subjects or media in Form II appended to these Rules. The said application shall set out in full details the following particulars and shall be submitted to the Secretary in triplicate.
(i)The name of the Secondary or a Higher Secondary School.
(ii)The name of the managing body, Secretary or correspondent along with a true copy, of the resolution of the managing body in that respect.
(iii)A copy of the constitution of the foundation of the society;
(iv)Whether the School has been administratively recognised by the Education Department and if so, the standards for which it has been permitted to make provisions and the academic year in which it proposes to establish or has established the several standards;
(v)The qualifications, experience, scales of pay, terms and conditions of service of the teaching staff;
(vi)The final examination or examinations for which it desires recognition;
(vii)The subjects or streams of instructions for which the institutions undertakes to make provisions;
(viii)The medium or media through which it proposes to impart instructions;
(ix)The accommodation provided in class-room and number of pupils in each standard and division;
(x)The provision made for health, recreation and discipline of pupils;
(xi)The financial position of the school and the sources and the amount of annual income;
(xii)The rates of fees charged and the provision, if any, for grant of educational concessions to poor pupils;
(xiii)A copy of the certificate or registration of the Society or Trust if the school is run by a Society or Trust.
Note. - A separate application be made by the institution in respect of a Higher Secondary Section.