Section 39 in The Goa, Daman and Diu School Education Rules, 1986
39. Power to grant exemption.
- The Director of Education may, for good and sufficient reason, exempt provisionally any private school seeking recognition from one or more of the provisions of rule 37 or 38 or both for such period as it may consider necessary, provided that the Director of Education is satisfied that the school will be in a position to fulfil in the near future, the requirements from which it is provisionally exempted.
