Section 4 in The Goa Coaching Classes (Regulation) Act, 2001
4. Registration of coaching class and renewal thereof.
(1)On or after the date of coming into force of this Act, no person shall conduct a coaching class without prior registration of such coaching class under the provisions of this Act: Provided that, the coaching classes existing on the date of coming into force of this Act, shall apply for registration within a period of three months from the said date: Provided further that the Government may, by notification in the Official Gazette, specify the subjects in respect of which teachers in Government run or Government funded educational institutions may conduct coaching classes outside school/college hours by charging the prescribed fees subject to the condition that the prior approval of the Department of Education is obtained.(2)Any person desirous of conducting a coaching class shall apply for registration of such coaching class to the competent authority within whose local jurisdiction such coaching class is situated, in such form and with such fees, as may be prescribed alongwith such documents as specified in section 5:Provided that, in case of a coaching class having branches, each branch shall be treated as a separate coaching class and it shall be necessary to submit a separate application for registration of each branch:Provided further that when an application for registration of coaching class is relating to a subject under Information Technology, it shall be accompanied by the certificate of recognition/authorization by the concerned authority or by the Goa University.(3)The competent authority shall, within three months from the date of receipt of the application for registration under sub-section (2), either grant the registration certificate in the prescribed form, or shall communicate to the applicant his order of refusal to grant such registration, after recording reasons in writing, for such refusal.(4)Every registration of a coaching class, shall be valid upto 31st March of the next succeeding year, unless cancelled earlier for any reason.(5)Every registered coaching class shall apply for renewal of registration certificate to the competent authority two months prior to the date of expiry of such registration, in such form and with such fees as may be prescribed alongwith the documents as specified in clause (b) of section 5.(6)The competent authority may, on receipt of an application for renewal of registration in the prescribed form and on payment of the prescribed fees, renew the registration:Provided that, the competent authority shall decide the application for renewal of registration before the expiry of the registration period and may renew the certificate or may communicate the refusal thereof to the applicant before the expiry of the registration period, after recording the reasons for such refusal in writing.
