Section 4(6) in The Goa, Daman and Diu School Education Act, 1984
(6)[ Notwithstanding anything contained in this section, any permission to establish a new school, which has been provisionally granted before the commencement of the Goa School Education (Amendment) Act, 2006 may be approved subject to the condition that such school fulfills other infrastructural requirements as specified under the Goa, Daman and Diu School Education Rules, 1986, to the satisfaction of the Director. Such school shall not be entitled for any type of Government grant, irrespective of its medium of instruction.] [Inserted by the Amendment Act 21 of 2006.]
