Section 3(4) in The Goa, Daman and Diu School Education Rules, 1986
(4)The ["Government"] [This word is substituted and shall be deemed to be substituted, wherever it occurs for the word 'Administrator', by Amendment Rules, 1994 (O. G., Series I, No. 28 dated 14-10-1994).] may, if he is of the opinion that for the better regulation of education in the Union territory of Goa, Daman and Diu, it is necessary so to do, alter the limits, or the number of Zones and Educational Talukas, whether in existence at the commencement of these rules or formed thereafter.
