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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(11) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(11)The following are the standard requirements of buildings teaching staff and equipment of a Secondary or a Higher Secondary School. Where these requirements cannot be complied with the authorities submitting the application for recognition by a Board should explain in full details the special circumstances, reasons or local conditions owing to which such deficiency may be condoned.
(i)The premises should be sufficiently healthy well-lighted and ventilated, with a due provision for the safety of the pupils and with separate, satisfactory and adequate sanitary arrangements for girls in the case of a boy's, school in which girls are admitted;
(ii)The rooms in which classes are held should provide required accommodation for all the pupils actually admitted in each class at the rate of not less than 0.74 sq. m. per pupil on the roll;
(iii)Admission to a division of a standard should be limited to the number of pupils for which there is accommodation in the class room, subject to a maximum limit of 40 in the case of Secondary Schools and 60 in the case of a Higher Secondary Schools provided that Director of Education may allow at his discretion admission upto 5 pupils in excess of the maximum limit laid down if;
(a)there is adequate accommodation and equipment for extra pupils and;
(b)the relaxation is absolutely necessary; or
(c)the school is not in a position to open additional divisions and:
Provided that the Head Master of a recognised School may with the permission of the Director of Education admit to the top Std. X, XI and XII not more than 10 pupils who may be freshers if repeaters are not forthcoming.
(iv)
(a)Every Secondary and Higher Secondary School should as far as practicable provide a playground within a reasonable distance from the school at the rate of about 0.4 hectare of land for every 250 pupils.
(b)Adequate and suitable furniture, equipment, appliances, library, etc. for instruction and recreation of the pupils attending the school, should be provided.
(c)
(i)In a Secondary and Higher Secondary School where Science, Technical or vocational subjects are taught, well equipped work-shop or laboratories with adequate equipment for practical work should be provided according to the prescriptions of the Department of Education and the number of pupils assigned to a single teacher for practical work at any one time should not exceed the sanctioned strength of one division.
(ii)The teaching staff of the school should be adequate and well qualified according to the prescription of the Department of Education having regard to the size of the school, the alternative course provided and the optional subjects taught therein. Trained teachers possessing a degree of any other equivalent qualification in the respective subjects which they teach, should be provided for the secondary school standards.
(iii)The Executive Council may relax any of the above requirements in special circumstances or conditions of individual Secondary or Higher Secondary Schools on the merit of each case.