Section 4(1) in The Goa Coaching Classes (Regulation) Act, 2001
(1)On or after the date of coming into force of this Act, no person shall conduct a coaching class without prior registration of such coaching class under the provisions of this Act: Provided that, the coaching classes existing on the date of coming into force of this Act, shall apply for registration within a period of three months from the said date: Provided further that the Government may, by notification in the Official Gazette, specify the subjects in respect of which teachers in Government run or Government funded educational institutions may conduct coaching classes outside school/college hours by charging the prescribed fees subject to the condition that the prior approval of the Department of Education is obtained.
