Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 87 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

87. Maintenance and disposal of records.

(1)The office registers pertaining to functioning of the office of the Board and the examination shall be preserved as permanent record.
(2)The other records such as forms of application, school lists, Supervisors' reports, Examiners' report, mark-lists, correction slips, answer books and other correspondence pertaining to a particular examination shall be disposed off after 90 days from the date of declaration of results.
(3)The above material shall be disposed off by selling to scrap paper purchaser on the written agreement that such material shall be converted into pulp or tiny pieces which shall not be identifiable and used again for some other purpose.[Chapter VIII] [Chapter III renumbered as Chapter VIII vide Notification No. 18/Misc/1672/89-EDN(Part II) dated 27-12-2001 published in the Official Gazette, Series I No. 39 dated 28-12-2001.]