Section 10(6) in The Goa, Daman and Diu School Education Act, 1984
(6)(a)income derived by unaided schools by way of fees or other charges shall be utilized only for such educational purposes as may be prescribed; and(b)save as otherwise provided in clause (a) charges and payments realized and all other contributions, endowments and gifts received by the school shall be utilized only for the specific purpose for which they were realized or received.
