Section 4(5) in The Goa, Daman and Diu School Education Act, 1984
(5)[ Notwithstanding anything contained in any law, rules, regulations, decree, order or judgement of any Court, new schools shall be permitted to be established in any part of the State of Goa, if,-(a)in the case of a primary school, no school is functioning within a radius of 1 km. from the proposed school;(b)in the case of High School, no school of that category is functioning within a radius of 3 kms. from the proposed school;(c)in the case of Higher Secondary school, no school of that category is functioning within a radius of 8 kms. from the proposed school:Provided that [* * *] [Inserted by the Amendment Act 26 of 2001.] the restriction as regards distance shall not apply to any category of unaided schools, subject to the condition that such schools fulfil other infrastructural requirements as specified under the Goa, Daman and Diu School Education Rules, 1986, to the satisfaction of the Director and shall not be entitled for any type of Government grant irrespective of their medium of instruction:Provided further that for the establishment of any category of unaided residential school in any part of the State of Goa, the restriction as regards distance shall not apply and such schools shall have to provide all required infrastructural facilities to the satisfaction of the Director. Further such schools shall not be entitled for any type of Government grant irrespective of their medium of instruction. [The permission to establish such school may be granted by the Director after hearing all objections received on the proposal to establish such school.] [Inserted by the Amendment Act 21 of 2006.]]
