Section 20(1) in The Goa, Daman and Diu School Education Act, 1984
(1)Whenever the Administrator is satisfied that the managing committee or manager of any recognized school,-(i)has contravened any provision of this Act or of any rule or order made thereunder, or(ii)has neglected to perform any duty or obligation imposed on it by or under this Act, or(iii)has mismanaged the affairs of the school or has misappropriated or has misapplied any money standing to the credit of any Fund of the School, or(iv)has managed the affairs of the schools in a manner prejudicial to the public interest, or(v)has omitted or neglected to pay its share towards the medical facility, pension, gratuity, provident fund, and other prescribed benefits of the employees of the school, in accordance with the provisions of sub-section (2) of section 13, or(vi)has closed down the school or any class or section of the school in contra-vention of the rules made under this Act or any order, direction issued thereunder, or(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:Provided that where the management of a school has been taken over for a period of three years or less, the Administrator may, if he is of opinion that in order to secure proper management of the school it is expedient that such management should continue to be in force after the expiry of the said limited period, he may, from time to time issue directions for the continuance of such management for such period not exceeding one year at a time as he may think fit, so, however, that the total period for which such management is taken over shall not, in any case, exceed five years.
