Section 38(1) in The Goa, Daman and Diu School Education Rules, 1986
(1)Every private school seeking recognition shall provide for the following facilities namely:-(i)Physical Education.(a)suitable playground as specified by the Department, for the purposes of games and sports, and materials for such games and sports;(b)where no such playground is available, due to the location of the school in an area where no suitable open space is available, the school shall arrange for a playground in a nearby area where the students could be provided the facilities for games and sports;(c)where no such arrangement as referred to in clause (b) is possible, the school shall make arrangement for gymnastics or any other physical exercises.(ii)Library service.(a)(i)adequate library facilities in the case of the primary school, and (ii) in the case of other categories of schools, a separate room for the Library, to be used exclusively for the purpose and on no account such room shall be considered as available for class teaching;(b)a reading room attached or adjacent to the Library, wherever possible;(c)the Library has a stock of books specified by the Director as also the books specified by the affiliating Board and such other books as may meet the needs of the students and of the teachers;(d)the Library has also books suitable for the use of teachers in their professional work and reference work.(iii)Laboratory work.(a)in the case of a school up to the middle level a laboratory for teaching science, equipped according to such specifications as may be laid down from time to time, by the Directorate of Education;(b)in the case of a school above the middle level introducing to run either science course or courses in subject which involve practical work, accommodation, equipment and apparatus according to such specifications as may be laid down from time to time, by the affiliating Board or the Directorate of Education, for the laboratory for each subject.(iv)Workshop Practice.(a)a room for conducting Workshop practicals or such other vocational activities as may be specified by the Director of Education, for different classes;(b)the Workshop is equipped according to such specifications as may be laid down, from time to time, by the Director of Education for each subject.(v)Co-curricular Activities. - As many co-curricular activities, as may be possible, so as to give to every student an opportunity of participating in one or more of the following activities, namely:-(a)Debates;(b)Recitation or Elocution;(c)Dramatics;(d)Music (including folk songs) dancing (including folk dances);(e)Hobbies of different types;(f)Model Parliament;(g)House system;(h)Pre-factorial system;(i)Class Competition;(j)Any other co-curricular activity.Note: Wherever there is additional financial liability for appointment of staff on account of the introduction of above activities, prior approval of the competent authority shall be taken by the school management before introducing the activities. However where there is no additional financial liability on account of additional staff the school shall introduce the activities at its own discretion, and intimate the action taken to the Department and the Examination Board wherever necessary.
