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[Cites 0, Cited by 0] [Section 5(10)] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(10)(ii) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(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;