Section 26 in The Goa, Daman and Diu School Education Act, 1984
26. Inspection of Schools.
(1)Every recognized school shall be inspected at least once in each financial year in such manner as may be prescribed.(2)The Director may also arrange special inspections of any school on such aspects of its working as may, from time to time, be considered necessary by him.(3)The Director may give directions to the manager requiring the manager to rectify any defect or deficiency found at the time of inspection or otherwise in the working of the school.(4)If the manager fails to comply with any direction given under sub-section (3), the Director may, after considering the explanation or report, if any, given or made by the manager, take such action as he may think fit, including,-(a)stoppage of aid,(b)withdrawal of recognition, or(c)except in the case of an unaided minority school, taking over of the school under section 20.
