Section 5(a) in The Goa Coaching Classes (Regulation) Act, 2001
(a)Every application for registration of a coaching class shall be accompanied by an undertaking by the proprietor that:-(i)to the best of his knowledge and belief the tutors are not the employees of any Government run or Government funded educational institution recognised by the Government or, as the case may be, university;(ii)he shall use only the words "registered coaching class" and shall not use the words "recognised" or "approved", on any sign board or in any advertisement or correspondence or communication of whatever nature or at any place;(iii)the necessary information regarding the time table of the coaching class, the fees charged and general information, as prescribed, regarding the coaching class shall be displayed on the notice board at the prominent place in the premises of the coaching class;(iv)the premises of the coaching class are not situated in the campus of any educational institution recognised by the Government or, as the case may be, university;(v)he or the chief of the coaching class, if any or any tutor or any employee of the coaching class has not been convicted for any offence involving moral turpitude and that any change in the employment of a tutor shall immediately be intimated to the competent authority;(vi)he shall abide by the condition regarding the prescribed number of students to be admitted in the coaching class;(vii)the prospectus, notes and other material shall be supplied by the coaching class without any separate fees therefor;(viii)the working hours of the coaching class shall be arranged in such a way that the same shall not overlap the normal working hours of the students of the educational institutions recognised by the Government or, as the case may be, university, and he shall follow the orders issued by the competent authority in this behalf;(ix)such other terms and conditions, as may be prescribed, shall be followed while conducting the coaching class;
