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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(2)An ex-student shall be entitled to receive a certificate with regard to his/her eligibility for admission to the examination and to have his/her application for admission thereto forwarded by the Head of the secondary/higher secondary school who recommended him/her for admission, whether or not he/she appeared at the examination in the year in which he/she was so recommended, provided that, the Head of the secondary/higher secondary school certifies that, to the best of his/her knowledge, the candidate is a fit person as regards character, for admission to the examination. Where, in the opinion of the Head of the secondary/higher secondary school, the character of any candidate is not good, in such cases, the head shall nevertheless forward the application of the candidate to the Board, after endorsing thereon the reasons for forming such opinion, with the instances (if any) in support thereof. All such applications shall be considered by the Executive Council, which shall, on merit of each case decide whether the candidate be permitted to appear at the examination or not, and the decision of the Executive Council shall be final.