Section 23(1) in The Goa, Daman and Diu School Education Act, 1984
(1)If the manager of any recognized private school,-(a)omits or fails, without any reasonable excuse, to carry out any order made by the Tribunal, or(b)causes or authorizes any student to be presented by the school for any public examination without complying with the provisions of section 8, or(c)omits or fails to deliver any school property to the Administrator or any officer authorized by him under sub-section (2) of section 20, or(d)contravenes any provision of the Act or any rule made thereunder, or(e)omits or fails to furnish any information to any inspecting authority or furnishes any information to that authority which is incorrect or false in material particulars, or(f)omits or fails to produce any book, register or other document to the inspecting authority, or(g)prevents any inspecting authority from entering into the premises of the school or from conducting any inspection or inquiry, he shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.[* * *] [Proviso omitted by the Amendment Act 1 of 1989.]
