Section 5 in The Goa, Daman and Diu School Education Act, 1984
5. Recognition of schools.
(1)The appropriate authority may, on an application made to it in the prescribed form and in the prescribed manner, recognise any school:Provided that no school shall be recognised unless -(a)it has such funds to ensure its financial stability which regulate payment of salaries and allowances and other benefits to its employees as prescribed;(b)it has a scheme of management as required by section 6;(c)it has suitable or adequate accommodation and sanitary facilities having regard, among other factors, to the number, age and sex of the pupils attending it;(d)it provides for approved courses of study and efficient instructions;(e)it has teachers with prescribed qualification;(f)it has the prescribed facilities for physical education, library service, laboratory work, workshop practice and co-curricular activities; and(g)it gives an undertaking that it will follow the provisions of this Act and the rules made thereunder.(2)Every application for recognition of a school shall be entertained and considered by the appropriate authority and the decision thereon shall be communicated to the applicant within a period of four months from the date of the receipt of the application and where recognition is not granted, the reasons for not granting such recognition shall also be communicated to the applicant within the said period.(3)Where the managing committee of a school obtains recognition by fraud, misrepresentation or suppression of material particulars, or where, after obtaining recognition, the school fails to continue to comply with any of the conditions specified in the proviso to sub-section (1), the authority granting the recognition may, after giving the managing committee of the school a reasonable opportunity of showing cause against the proposed action, withdraw the recognition granted to such school under sub-section (1).(4)The recognition granted under sub-section (1) shall not, by itself, entitle any school to receive aid.(5)Every existing school which is receiving aid as on the date of coming into force of this Act shall be deemed to have been recognized under this section and every such school shall be subject to the provisions of this Act and the rules made thereunder:Provided that where any such school does not satisfy any of the conditions specified in the proviso to sub-section (1), the prescribed authority may, by order, require the school to satisfy such conditions and such other conditions as may be prescribed within the period specified in the order and if any such condition is not satisfied within the period so specified, recognition may be withdrawn from such school:Provided further that where any recognized school does not at the commencement of this Act, satisfy any of the conditions specified in the proviso to sub-section (1), the prescribed authority may, by order, require the school to satisfy, within the period specified therein such conditions and such other prescribed conditions as may be specified in the order and if any such condition is not satisfied within the period so specified recognition may be withdrawn from such school.(6)[ The prescribed authority may, by order, grant recognition to any school which had not obtained recognition earlier for any genuine reasons if the school satisfies the conditions specified in the proviso to sub-section (1) and makes an application in the prescribed form and in the prescribed manner for recognition;] [Inserted by the Amendment Act 26 of 2000.]
