Section 23(3) in The Goa, Daman and Diu School Education Act, 1984
(3)[ No court shall take cognizance of an offence punishable under sub-section (4) of section 4 and sub-section (4) of section 19 of the Act, except on a complaint made by the Director or any person authorised by him in this behalf.] [Inserted by the Amendment Act 22 of 1998.]
