Section 20(1)(vii) in The Goa, Daman and Diu School Education Act, 1984

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State of Goa - Subsection

Section 20(1)(vii) in The Goa, Daman and Diu School Education Act, 1984

(vii)has made a written representation expressing its inability to run the school, and that it is expedient in the public interest or in the interests of school education or in order to secure the proper management of the school to take over the management of such school, he may, after giving the managing committee or the manager of such school a reasonable opportunity of showing cause against the proposed action, take over the management of such school for a limited period not exceeding three years:

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State of Goa - Subsection

Section 20(1)(vii) in The Goa, Daman and Diu School Education Act, 1984