Section 74 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
74. Publication of Results.
(1)After preparation of the results, the Secretary of the Board shall on careful verification certify before the declaration of result that the results of SSC/HSSC Examinations so prepared are as per the rules and norms of the Board.(2)The Board shall publish the results of the examinations ordinarily before 4th of June in case of the examinations conducted by it in March/April and 31st of December in case of the examinations conducted in October/November.(3)The Board shall on the recommendation of the Executive Council amend the results so declared in such manner as shall be according to the true position, if it is established that such result of one or more candidates has been affected by error, malpractice, fraud, improper conduct or other matter of whatsoever nature to make such declaration as it may consider necessary in that behalf:Provided that, except as provided in clause (4) below, no results shall be amended after the expiry of 90 days from the date of publication of the results.(4)In any case where the result of the Examination has been ascertained and published and it is found that such result has been affected by any malpractice, fraud or any other improper conduct whereby an examinee has, in the opinion of the Executive Council been a party to or privy to, or connived at such malpractice, fraud or improper conduct, the Board, on the recommendation of the Executive Council shall have at any time, notwithstanding the issue of the Secondary/Higher Secondary School Certificate or the award of a prize or scholarship, amend the result of such examinee and to make such declaration as it may consider necessary in that behalf.(5)The answer books of a candidate found guilty of any malpractice, fraud or any other improper conduct, after due enquiry under sub-rule (4) above, shall be liable to be destroyed alongwith every paper and document in connection with such enquiry, after the expiry of a period of three years from the date on which the final decision of the Board in the matter is communicated to the candidate concerned.
