Section 42(1) in The Goa, Daman and Diu School Education Rules, 1986
(1)If the recognised school ceases to function or is shifted to a different locality or is transferred to a different trust, society, individual or a group of individuals without the approval of the Director of Education, its recognition shall lapse on such ceaser, shifting on transfer, as the case may be, and it shall, for the purpose of future recognition, be treated as a new school.
