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

State of Goa - Subsection

Section 20(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(1)An ex-student is one who has satisfied all the requirements of the specified courses of studies equivalent to the SSC/HSSC Examination of this Board, including the minimum specified attendance under rule 15, unless exempted by the Board, and who has accordingly been admitted to the examination and has not joined any secondary or higher secondary school after such admission. The course of studies in SSC/HSSC pursued by him/her has to be recognised by the Board for admission to the examination as equivalent to SSC or HSSC respectively of this Board. An ex-student is exempted from the attendance specified under rule 15.