Section 43 in The Goa, Daman and Diu School Education Rules, 1986
43. Suspension or withdrawal of recognition.
(1)If a school ceases to fulfil any requirement of the Act, or any of the conditions specified in rule 37, or fails to provide any facilities specified in rule 38, the Director of Education may, after giving to the school a reasonable opportunity of showing cause against the proposed action, withdraw for reasons to be recorded in writing recognition from the school:Provided that, where the Director of Education is satisfied that the deficiencies or defects are capable of immediate or early removal, it may, instead of withdrawing the recognition, suspend the recognition for such period as it may think fit to enable the management of the school to remedy the deficiencies or defects to the satisfaction of the Director of Education:Provided further that, where the recognition of a school has been withdrawn or suspended, the Director of Education shall not grant recognition of such school whether run by the name by which it was known at the time of such withdrawal or suspension or by any other name, unless the school has removed the deficiencies or defects for which the recognition has been withdrawn or suspended.(2)Where recognition of any school is withdrawn, the reasons for withdrawal of such recognition shall be communicated to the management within 7 days from the date on which the recognition is withdrawn.(3)Any management aggrieved by the withdrawal of recognition of the school managed by it may, within 30 days from the date of communication to it of the withdrawal of recognition, prefer an appeal against such withdrawal to the authority specified in rule 45.
