Section 44 in The Goa Education Development Corporation Act, 2003
44. Withdrawal of area or estate or part thereof.
- Where the State Government is satisfied that in respect of any particular educational estate or educational area, or any part thereof, the purpose for which the Corporation was established under this Act has been substantially achieved so as to render the continued existence of such estate or area or part thereof under the Corporation unnecessary, the State Government may, by notification in the Official Gazette, declare that such educational estate or educational area or part thereof has been removed from the jurisdiction of the Corporation. The State Government may also make such other incidental arrangements for the administration of such estate or area or part thereof as the circumstances necessitate.
