Section 53 in The Goa, Daman and Diu School Education Rules, 1986
53. No Grant-in-aid for unqualified staff.
(1)In order to be eligible to receive Grant-in-aid, the school shall employ adequate number of qualified teaching and other staff as approved by the Director under the norms of post fixation or as has been specified by him from time to time.(2)Save as otherwise provided in sub-rule (5) of rule 76, the pay of unqualified teachers shall not be an admissible charge for the assessment of Grant-in-aid in the school unless exemption/relaxation has been made by the Director in this behalf.
