Section 7 in The Goa, Daman and Diu School Education Rules, 1986
7.
/4/85/EDN. - Whereas the draft of certain rules which the Government of Goa, Daman and Diu proposes to make in exercise of the powers conferred by section 29 of the Goa, Daman and Diu School Education Act, 1984 (Act 15 of 1985) was published as required by sub-section (1) of that section at pages 117 to 162 of the Official Gazette, Series I, No. 7, dated 19-5-1986 under Notification No. DE/Acad. I/CEZ/T/104 Education Bill/84/11/792 dated 3-4-1986 of the Education Department, Directorate of Education, Government of Goa, Daman and Diu inviting objections and suggestions from all persons likely to be affected thereby till thirty days from the date of publication of the said Notification in the Official Gazette;And whereas, the said Gazette was made available to the public on 19-5-1986;And whereas, the objections and suggestions received from the public on the said draft have been considered by the Government.Now, therefore, in exercise of the powers conferred by section 29 of the Goa, Daman and Diu Education Act, 1984 (Act 15 of 1985), the Administrator of Goa, Daman and Diu makes the following rules namely:-
