Section 23(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(1)The Board shall have the power to cancel the admission and to forfeit the examination fee, if any, paid by the candidate, if it is ascertained that the admission of such candidate to the examination has been affected by error/malpractice/fraud/improper conduct or where his/her very admission to top standard is found to be irregular.
