Section 134 in The Goa, Daman and Diu School Education Rules, 1986
134. Withdrawal from School Fund.
- Withdrawals from the School Fund or Recognised Unaided School Fund, as the case may be, shall be made jointly by the Head of school and the manager of such school, or jointly by the Head of the school and by any duly authorised member of the managing committee, where the head of the school is also the manager of the school.
