Section 5(10) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(10)(i)If the Director of Education is of the opinion that any school recognised by the Board, has for any reason ceased to meet the requirements of the Board, he shall make a report of the same to the Board. The recognition Committee of the Board shall consider such report and submit its recommendations to the Executive Council;(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;(iii)If, however, the Executive Council decides not to take any action on the report of the Director of Education, the reasons therefor shall be recorded and intimated to him;(iv)If, after considering the representation received from the school, the Executive Council is satisfied that the school is no longer fit for continuation of its recognition it shall submit its recommendations in this behalf to the Board and the Board after due consideration at its next meeting shall, if satisfied, direct the Secretary.(a)to strike the name of the school off the list of recognised Secondary or Higher Secondary Schools and inform the management of that school accordingly, under intimation to the Director of Education; or(b)to issue a warning to the management that unless within a period fixed by it, the school removes the defect or defects to which attention has been called, it will be struck off the list of recognised Secondary or Higher Secondary Schools or that its recognition will be withdrawn in respect of one or more optional subjects or streams or media of instruction. The Board shall have the power to extend, from time to time the period so fixed.(v)If, within the period fixed by the Board, or within such further time as may be allowed by it, the school fails to satisfy the Board that it is conforming to its requirements, the Board shall direct the Secretary to strike the name of the School off the list or withdrawn recognition in respect of one or more optional subjects or streams or media of instruction; provided that before taking such action, the Board shall call upon the School to show cause why such action may not be taken;(vi)The Board may, at a subsequent date after receipt of a further report from the Director of Education and the recommendations of the Recognition Committee and the Executive Council thereon, reinstate a Secondary School or a Higher Secondary School or the concerned list of recognised Secondary Schools, whose recognition was withdrawn in respect of one or more optional subjects or streams or media and restore it to the privilege of preparing candidates in such optional subjects or streams or through such media of instruction, subject to such conditions and instructions as may be deemed necessary.
