Section 7 in The Goa, Daman and Diu School Education Act, 1984
7. Aid to recognised schools.
(1)Any authority specified in clause (c) of section 2 may grant, out of the funds made available to it for the purpose, after due appropriation made by law as aid to recognized schools such sums of money as it may consider necessary:Provided that no existing school receiving aid, immediately before the commencement of this Act, shall be eligible for continuance of such aid unless it complies with, within such period as may be specified by the aforesaid authority, the conditions specified in the proviso to sub-section (1) of section 5 and the rules made under this Act relating to the grant or continuance of such aid.(2)The authority competent to grant the aid may stop, reduce, or suspend aid for violation of any of the provisions of this Act or the rules made thereunder:Provided that no such aid shall be stopped, reduce or suspended unless on a reasonable opportunity of showing cause against such stoppage, reduction or suspension has been given to the management.(3)The aid may cover such part of the expenditure of the schools as may be prescribed.(4)No payment, out of the aid given for salary, allowance and provident fund of employees of the school, shall be made for any other purpose.(5)No unrecognised school shall be eligible to receive any aid or any benefit made available to recognised schools by the authority specified in clause (c) of section 2.
