Section 5(5) in The Goa, Daman and Diu School Education Act, 1984
(5)Every existing school which is receiving aid as on the date of coming into force of this Act shall be deemed to have been recognized under this section and every such school shall be subject to the provisions of this Act and the rules made thereunder:Provided that where any such school does not satisfy any of the conditions specified in the proviso to sub-section (1), the prescribed authority may, by order, require the school to satisfy such conditions and such other conditions as may be prescribed within the period specified in the order and if any such condition is not satisfied within the period so specified, recognition may be withdrawn from such school:Provided further that where any recognized school does not at the commencement of this Act, satisfy any of the conditions specified in the proviso to sub-section (1), the prescribed authority may, by order, require the school to satisfy, within the period specified therein such conditions and such other prescribed conditions as may be specified in the order and if any such condition is not satisfied within the period so specified recognition may be withdrawn from such school.
