Section 33 in The Goa, Daman and Diu School Education Rules, 1986
33. Closing down of a school or any class or division in the school.
- No school management shall close down a recognised school, [* * *] [The words 'not being an un-aided minority school' have been omitted by (Amendment) Rules have been deleted by (Amendment) Rules, 1994 (O. G., Series I No. 28 dated 14-10-1994).] or an existing class or a division in such school, without giving full justification, and without the prior approval of the Director.["Provided that no Management shall close down a recognized school without giving a notice in writing, at least six months in advance to that effect, to the Director of Education and to all the employees of school."] [Proviso added.]
