Section 19(3) in The Goa, Daman and Diu School Education Act, 1984
(3)The manager of every unaided recognized school shall, before the commencement of each academic session, file with the Director a full statement of the fees and the charges to be levied by such school with the approval of the Director during the ensuing academic session, and except with the prior approval of the Director, no such school shall charge during the academic session, any fee in excess of the fee specified by its manager in the said statement.
