Section 61 in The Goa, Daman and Diu School Education Rules, 1986
61. Categories of Aid.
- The School Managements having Societies are eligible for the following kinds of Grant-in-aid which may be paid at the discretion of the Sanctioning Authority, subject to fulfilment of conditions of recognition, Grant-in-aid and other rules:(i)Maintenance grant;(ii)Equipment grant;(iii)Building grant; and(iv)Such other grants as may be sanctioned by Government from time to time.The moneys annually granted from public funds for aiding secular education in the territory of Goa, Daman and Diu are administered under the control of the Director of Education, in accordance with the conditions set forth in these rules:Provided that the payment of grants to schools shall be subject to the condition that the requisite budget grants are sanctioned by the Government. Notice of the probable reduction in any year shall be given as soon as possible after the budget grants are passed and such reduction shall continue in force until the notice is modified or cancelled.
