Section 5(14) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(14)(i)When the management of a Secondary or a Higher Secondary School is proposed to be changed, previous permission of the Board shall be obtained for the proposed change.(ii)The transfer of a Secondary or a Higher Secondary School from one management to another shall be governed by the following rules:-(a)Six months previous notice of the intended transfer shall be given to the Board;(b)The transfer should not be effected without the previous permission of the Board;(c)The Board may at its discretion dispose with the provision made in (a) above but where the condition laid down in (b) above is not complied with, the recognition of the school shall be deemed to have been withdrawn automatically from the date of change. In very special case, however, the Board may at its discretion waive the condition laid down in (b) above.
