Section 5(6) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(6)No school leading only upto SSC class be recognised or continued to be recognised as such by the Board unless it fulfils the following requirements namely:-(i)The standards V, VI and VII attached to the Secondary School, if any, continue to be recognised by the Director of Education under Schools Code.(ii)The management is competent and reliable and is in the hands of a properly constituted authority or managing body and its financial stability is assured.(iii)The school shall be open for inspection to the inspecting officers of the Directorate of Education and to a person or persons authorised by the Board;(iv)Adequate and suitable buildings, furniture, equipment etc. and suitable qualified teaching staff for the instruction and recreation of the pupils shall be provided by each secondary school in accordance with the requirements laid down under the clause of this Rule;(v)The education imparted in the school is, in the opinion of the Board, satisfactory in all respects, and the school does not employ any member notified as unsuitable for employment by the Director of Education;(vi)The school follows the curricula and the detailed syllabuses approved by the Board for a Secondary and Higher Secondary School and uses text-books sanctioned or prescribed by the Board, from time to time;(vii)Admissions made in the various standards are according to the rules and instructions of the Education Department;(viii)Promotions made from standard to standard are in accordance with the principles laid down by the Education Department;(ix)The rate of fees, the pay-scales, allowances and amenities provided are according to the instructions issued by the Education Department from time to time;(x)The records, statistical returns and certificates given by the school or the management are trustworthy;(xi)The school undertakes to make provision to the satisfaction of the Education Department, that the general rules of discipline as laid down by the Department, from time to time are duly observed by the school employee as well as by the pupils;(xii)The management undertakes not to conduct unrecognised schools, standards or classes in the premises of the school or elsewhere;(xiii)The school shall not prepare and send up the same candidates for any other Examination of the same nature and of similar or higher standard as the final examination conducted by the Board;(xiv)The school shall not refuse admission merely on the ground that a pupil belongs to a particular community, caste or religion;(xv)The school shall comply with the provisions of the Schools Code of the Government in so far as they are not inconsistent with the provisions of the Act and Rules.
