Section 162 in The Goa, Daman and Diu School Education Rules, 1986
162. Provisions of certain rules to apply to Government school.
(1)The provisions of these rules, in so far as they relate to the matters specified in sub-rule (2) shall also apply to Government schools and to schools run by local authorities.(2)The matters referred to in sub-rule (1) are:(a)regulation of education (Chapter II);(b)admissions to and withdrawal from recognised schools (Chapter XII);(c)educational qualifications prescribed for teachers (rule 78);(d)Code of Conduct for teachers (rule 100);(e)Pupils' fund (rule 140);(f)fees and other charges to be levied in recognised aided schools, including fee concessions (rule 143 and 144);(g)inspection and supervision of schools (Chapter XVII).Form I(Rule 36)Application for grant of recognitionToThe ... (Give the name of appropriate authority).......Sir,I forward herewith an application in the prescribed proforma for the grant of recognition to ... (name of the school) ... with effect from the commencement of the school year 19...Yours faithfully,Chairman of ManagingCommittee/Manager.Enclosure: OnePlace:Date:Proforma
