Section 5 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
5. Procedure of Recognition of Secondary and Higher Secondary Schools.
- Subject to the provision of section 35 of the Act, the Recognition Committee while considering and making recommendations on all matters relating to grant or withdrawal of Recognition of Secondary and Higher Secondary Schools shall follow the following procedure, namely:-(1)All Secondary and Higher Secondary Schools in Goa, Daman and Diu shall apply for Recognition of the Board in form I appended to these Rules and for recognition of additional subjects or media in Form II appended to these Rules. The said application shall set out in full details the following particulars and shall be submitted to the Secretary in triplicate.(i)The name of the Secondary or a Higher Secondary School.(ii)The name of the managing body, Secretary or correspondent along with a true copy, of the resolution of the managing body in that respect.(iii)A copy of the constitution of the foundation of the society;(iv)Whether the School has been administratively recognised by the Education Department and if so, the standards for which it has been permitted to make provisions and the academic year in which it proposes to establish or has established the several standards;(v)The qualifications, experience, scales of pay, terms and conditions of service of the teaching staff;(vi)The final examination or examinations for which it desires recognition;(vii)The subjects or streams of instructions for which the institutions undertakes to make provisions;(viii)The medium or media through which it proposes to impart instructions;(ix)The accommodation provided in class-room and number of pupils in each standard and division;(x)The provision made for health, recreation and discipline of pupils;(xi)The financial position of the school and the sources and the amount of annual income;(xii)The rates of fees charged and the provision, if any, for grant of educational concessions to poor pupils;(xiii)A copy of the certificate or registration of the Society or Trust if the school is run by a Society or Trust.Note. - A separate application be made by the institution in respect of a Higher Secondary Section.(2)On receipt of this application, the Secretary of the Board shall forthwith forward two copies thereof in the case of a Secondary school, to the Director of Education and to a Committee of two members of the Academic Council appointed by the Recognition Committee in case of a Higher Secondary School, for inspection report and recommendation indicating the date on or before which the inspection report and the recommendations of the Director of Education or the Committee, as the case may be shall be placed before the Recognition Committee by the Secretary.(3)It will be stated in the recommendations whether and in what subjects or streams, on what condition and for what period the recognition should be granted.(4)Any other information which the Recognition Committee may call for in connection with the application, shall be promptly supplied by the school through the Director of Education.(5)No Secondary or Higher Secondary School which is not recognised by the Board shall be permitted to present candidates for the concerned final examination conducted by the Board.(6)No school leading only upto SSC class be recognised or continued to be recognised as such by the Board unless it fulfils the following requirements namely:-(i)The standards V, VI and VII attached to the Secondary School, if any, continue to be recognised by the Director of Education under Schools Code.(ii)The management is competent and reliable and is in the hands of a properly constituted authority or managing body and its financial stability is assured.(iii)The school shall be open for inspection to the inspecting officers of the Directorate of Education and to a person or persons authorised by the Board;(iv)Adequate and suitable buildings, furniture, equipment etc. and suitable qualified teaching staff for the instruction and recreation of the pupils shall be provided by each secondary school in accordance with the requirements laid down under the clause of this Rule;(v)The education imparted in the school is, in the opinion of the Board, satisfactory in all respects, and the school does not employ any member notified as unsuitable for employment by the Director of Education;(vi)The school follows the curricula and the detailed syllabuses approved by the Board for a Secondary and Higher Secondary School and uses text-books sanctioned or prescribed by the Board, from time to time;(vii)Admissions made in the various standards are according to the rules and instructions of the Education Department;(viii)Promotions made from standard to standard are in accordance with the principles laid down by the Education Department;(ix)The rate of fees, the pay-scales, allowances and amenities provided are according to the instructions issued by the Education Department from time to time;(x)The records, statistical returns and certificates given by the school or the management are trustworthy;(xi)The school undertakes to make provision to the satisfaction of the Education Department, that the general rules of discipline as laid down by the Department, from time to time are duly observed by the school employee as well as by the pupils;(xii)The management undertakes not to conduct unrecognised schools, standards or classes in the premises of the school or elsewhere;(xiii)The school shall not prepare and send up the same candidates for any other Examination of the same nature and of similar or higher standard as the final examination conducted by the Board;(xiv)The school shall not refuse admission merely on the ground that a pupil belongs to a particular community, caste or religion;(xv)The school shall comply with the provisions of the Schools Code of the Government in so far as they are not inconsistent with the provisions of the Act and Rules.(7)(i)If satisfied that the school is deserving of recognition the recommendations of the Recognition Committee will be considered by the Board through Executive Council and the latter shall direct the Secretary to enter its name upon the list of the recognised Secondary and Higher Secondary Schools as the case may be, to be maintained by him and the Secretary shall inform the school, under intimation to the Director of Education in which subjects, on what condition, for what period and for what final examination it has been recognised;(ii)If, in any case the recommendations as to granting or not granting recognition to a school is not accepted by the Executive Council, the reasons therefor shall be recorded and communicated to the Director of Education and also to the management of the School.(8)If a school desires to add to the subjects or media of instruction in respect of which recognition has been granted, the procedure specified by the foregoing clauses of these Rules, shall, as far as it may be possible, be followed. The form of application for this purpose shall be Form II appended to these Rules.(9)The Director of Education shall forward to the Secretary copies of all communications from a recognised School, intimating changes in managements and in the number, qualifications and the salaries of the teaching staff, the result of which, in his opinion, affects the fitness of the school for continued recognition by the Board.(10)(i)If the Director of Education is of the opinion that any school recognised by the Board, has for any reason ceased to meet the requirements of the Board, he shall make a report of the same to the Board. The recognition Committee of the Board shall consider such report and submit its recommendations to the Executive Council;(ii)If the Executive Council after taking into consideration the report of the Director of Education and the recommendations of the Recognition Committee, referred to in (i) above decides that any action against the school is necessary, it shall call upon the school to show cause why such action may not be taken. The school shall thereupon submit its representation, if any, to the Board, within such period as may be fixed by the Executive Council. The Executive Council shall have the power to extend the period so fixed;(iii)If, however, the Executive Council decides not to take any action on the report of the Director of Education, the reasons therefor shall be recorded and intimated to him;(iv)If, after considering the representation received from the school, the Executive Council is satisfied that the school is no longer fit for continuation of its recognition it shall submit its recommendations in this behalf to the Board and the Board after due consideration at its next meeting shall, if satisfied, direct the Secretary.(a)to strike the name of the school off the list of recognised Secondary or Higher Secondary Schools and inform the management of that school accordingly, under intimation to the Director of Education; or(b)to issue a warning to the management that unless within a period fixed by it, the school removes the defect or defects to which attention has been called, it will be struck off the list of recognised Secondary or Higher Secondary Schools or that its recognition will be withdrawn in respect of one or more optional subjects or streams or media of instruction. The Board shall have the power to extend, from time to time the period so fixed.(v)If, within the period fixed by the Board, or within such further time as may be allowed by it, the school fails to satisfy the Board that it is conforming to its requirements, the Board shall direct the Secretary to strike the name of the School off the list or withdrawn recognition in respect of one or more optional subjects or streams or media of instruction; provided that before taking such action, the Board shall call upon the School to show cause why such action may not be taken;(vi)The Board may, at a subsequent date after receipt of a further report from the Director of Education and the recommendations of the Recognition Committee and the Executive Council thereon, reinstate a Secondary School or a Higher Secondary School or the concerned list of recognised Secondary Schools, whose recognition was withdrawn in respect of one or more optional subjects or streams or media and restore it to the privilege of preparing candidates in such optional subjects or streams or through such media of instruction, subject to such conditions and instructions as may be deemed necessary.(11)The following are the standard requirements of buildings teaching staff and equipment of a Secondary or a Higher Secondary School. Where these requirements cannot be complied with the authorities submitting the application for recognition by a Board should explain in full details the special circumstances, reasons or local conditions owing to which such deficiency may be condoned.(i)The premises should be sufficiently healthy well-lighted and ventilated, with a due provision for the safety of the pupils and with separate, satisfactory and adequate sanitary arrangements for girls in the case of a boy's, school in which girls are admitted;(ii)The rooms in which classes are held should provide required accommodation for all the pupils actually admitted in each class at the rate of not less than 0.74 sq. m. per pupil on the roll;(iii)Admission to a division of a standard should be limited to the number of pupils for which there is accommodation in the class room, subject to a maximum limit of 40 in the case of Secondary Schools and 60 in the case of a Higher Secondary Schools provided that Director of Education may allow at his discretion admission upto 5 pupils in excess of the maximum limit laid down if;(a)there is adequate accommodation and equipment for extra pupils and;(b)the relaxation is absolutely necessary; or(c)the school is not in a position to open additional divisions and:Provided that the Head Master of a recognised School may with the permission of the Director of Education admit to the top Std. X, XI and XII not more than 10 pupils who may be freshers if repeaters are not forthcoming.(iv)(a)Every Secondary and Higher Secondary School should as far as practicable provide a playground within a reasonable distance from the school at the rate of about 0.4 hectare of land for every 250 pupils.(b)Adequate and suitable furniture, equipment, appliances, library, etc. for instruction and recreation of the pupils attending the school, should be provided.(c)(i)In a Secondary and Higher Secondary School where Science, Technical or vocational subjects are taught, well equipped work-shop or laboratories with adequate equipment for practical work should be provided according to the prescriptions of the Department of Education and the number of pupils assigned to a single teacher for practical work at any one time should not exceed the sanctioned strength of one division.(ii)The teaching staff of the school should be adequate and well qualified according to the prescription of the Department of Education having regard to the size of the school, the alternative course provided and the optional subjects taught therein. Trained teachers possessing a degree of any other equivalent qualification in the respective subjects which they teach, should be provided for the secondary school standards.(iii)The Executive Council may relax any of the above requirements in special circumstances or conditions of individual Secondary or Higher Secondary Schools on the merit of each case.(12)(i)The head of a Secondary or a Higher Secondary School should act as a correspondent with the Education Department and the Board so far as educational and administrative matters are concerned and it should be the duty of the head to keep the managing body of the school in touch with the correspondence of the Board. The name and address of the head should be registered in the office of the Board and the Director of Education. However, for attending to financial matters, the management may, if it so desires, appoint a person other than the head but who is a member of the school committee as the correspondent whose name and address should also be registered with the office of the Board and the Director of Education.(ii)In case of a change in the head or the correspondent for financial matters, the name and address of the respective new incumbent shall be immediately reported by the management to the Board and the Director of Education.(13)When recognition is refused to a school, which has applied for recognition for the first time or the Board has decided not to continue its recognition of a school after the lapse of the period for which it was granted, the decision of refusal or discontinuance of recognition shall be communicated, stating the reasons therefor to the correspondent of the school concerned before the commencement of the academic year in which the school is to admit pupils to the final standards (X) or (XII) for being sent up for the respective final examination conducted by the Board.(14)(i)When the management of a Secondary or a Higher Secondary School is proposed to be changed, previous permission of the Board shall be obtained for the proposed change.(ii)The transfer of a Secondary or a Higher Secondary School from one management to another shall be governed by the following rules:-(a)Six months previous notice of the intended transfer shall be given to the Board;(b)The transfer should not be effected without the previous permission of the Board;(c)The Board may at its discretion dispose with the provision made in (a) above but where the condition laid down in (b) above is not complied with, the recognition of the school shall be deemed to have been withdrawn automatically from the date of change. In very special case, however, the Board may at its discretion waive the condition laid down in (b) above.
