Section 29A in The Goa, Daman and Diu School Education Act, 1984
29A. [ Removal of doubts. [Inserted by the Amendment Act 26 of 2000.]
- For the removal of doubts, it is hereby declared that notwithstanding anything contained in any law, rules, regulations, notifications, decree, order or judgment of any Court, authority or Tribunal, a permission granted prior to the coming into force of this Act in municipal areas for opening class I or class V in any school shall be construed as permission to open classes upto IV or X respectively and the same shall be applicable to Village Panchayat areas after due assessment by committee appointed by the department of the need for the higher class is carried out.]
