Section 20(6) in The Goa, Daman and Diu School Education Act, 1984
(6)During such period as any school remains under the management of the authorized officer or the authorized body,-(a)the service conditions, as approved by the Administrator of the employees of the school who were in employment immediately before the date on which the management was taken over shall not be varied to their disadvantage;(b)all educational facilities which the school had been affording immediately before such management was taken over, shall continue to be afforded;(c)the School Fund, the School Staff Account Fund and the Pupils' Fund shall be made available to the authorized officer or authorized body, for being spent for the purposes of the school;(d)no resolution passed at any meeting of the managing committee of such school shall be given effect to unless approved by the Government; and(e)the authorized officer or the authorized body shall have the right to open any account in any bank or to draw money from any Fund referred to in section 10. No person in charge of the management of the school at any time before the date on which the management of the school is taken over under sub-section (1) shall have such right.
