Preamble
Goa School Education (Amendment) Act, 2000*
| [Goa Act No. 26 of 2000] | [7th September, 2000] |
An Act further, to amend the Goa, Daman and Diu School Education Act, 1984.
Be it enacted by the Legislative Assembly of Goa in the Fifty-first Year of the Republic of India as follows:
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Goa School Education (Amendment) Act, 2000.
(2) It shall come into force at once.
Section 2. Amendment of section 2
2. Amendment of section 2.- In section 2 of the Goa, Daman and Diu School Education Act, 1984 (Act 15 of 1985) (hereinafter referred to as the "principal Act"), for clause (u), the following shall be substituted, namely:
"(u) "school" includes a pre-primary, primary, high school and higher secondary school, and also includes any other institution which imparts education or training below the degree level, but does not include an institution which imparts technical education;".
Section 3. Amendment of section 5
3. Amendment of section 5.- In section 5 of the principal Act, after sub-section (5), the following sub-section shall be inserted, namely:
"(6) The prescribed authority may, by order, grant recognition to any school which had not obtained recognition earlier for any genuine reasons if the school satisfies the conditions specified in the proviso to sub-section (1) and makes an application in the prescribed form and in the prescribed manner for recognition:".
Section 4. Amendment of section 18
4. Amendment of section 18.- In sub-section (1) of section 18 of the principal Act, (i) for the existing proviso, the following proviso shall be substituted, namely:-
"Provided that a child who has not attained the age of five years on or before the 1st day of June of the year two thousand and one, shall not be admitted to class I, or an equivalent class or any class higher than class I in a recognised school in the year two thousand and one:";
(i) after the proviso, the following provisos shall be inserted, namely:
"Provided further that from the 1st day of June of the year two thousand, and two, a child who has not attained the age of five years and six months, on or before the 1st day of June of the year two thousand and two, shall not be admitted to class I, or an equivalent class or any class higher than class I, in a recognised school in the year two thousand and two:
Provided also that from the 1st day of June of the year two thousand and three, a child who has not attained the age of six years on or before the 1st day of June of the year in which the admission of such child is sought, shall not be admitted to class I, or an equivalent class or any class higher than class I, in a recognised school.".
Section 5. Insertion of new section 29A
5. Insertion of new section 29A.- After section 29 of the principal Act, the following new section shall be inserted, namely:
"29A. Removal of doubts.-For the removal of doubts, it is hereby declared that notwithstanding anything contained in any law, rules, regulations, notifications, decree, order or judgement 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."