Section 5(1) in The Goa, Daman and Diu School Education Act, 1984
(1)The appropriate authority may, on an application made to it in the prescribed form and in the prescribed manner, recognise any school:Provided that no school shall be recognised unless -(a)it has such funds to ensure its financial stability which regulate payment of salaries and allowances and other benefits to its employees as prescribed;(b)it has a scheme of management as required by section 6;(c)it has suitable or adequate accommodation and sanitary facilities having regard, among other factors, to the number, age and sex of the pupils attending it;(d)it provides for approved courses of study and efficient instructions;(e)it has teachers with prescribed qualification;(f)it has the prescribed facilities for physical education, library service, laboratory work, workshop practice and co-curricular activities; and(g)it gives an undertaking that it will follow the provisions of this Act and the rules made thereunder.
