Section 51 in The Goa, Daman and Diu School Education Rules, 1986
51. No aid be given unless suitable undertakings are given by the Managing Committee.
- No school shall be granted aid unless its Managing Committee, gives an undertaking in writing that it shall comply with the provisions of the Act, these rules and such instructions as may be issued, from time to time, by the Director, with regard to the Grant-in-aid, and that the breach of any provision of the Act, these Rules or any instructions issued by the Director in this behalf shall render such school liable to be removed from the Grant-in-aid list, and the Grant-in-aid shall be withdrawn forthwith:Provided that the Director of Education shall give a show-cause notice or cause to give a show-cause notice to the Managing Committee before withdrawing the Grant-in-aid from the school.
