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] [Section 50] [Entire Act]

State of Goa - Subsection

Section 50(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(1)If a candidate does not have the admission Card or if the admission card does not bear the signature of the head of the sponsoring institution or the signature of the candidate, or if the admission card is not attested by the head of sponsoring institution, the Deputy Conductor shall satisfy himself/herself about the candidate's identity by such inquiries, as may be needed to corroborate the information available from the centre list and other sources/candidates and issue a letter for admission of such candidate after obtaining a written statement from the candidate, explaining the circumstances causing him/her to be unable to present the admission card.