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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(3) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(3)The Board shall follow the standard norms for passing in HSSC Examinations as follows-
(a)The norms for passing in the subject shall be as follows-
(i)In the subjects involving theory and practical/oral, a candidate shall obtain a minimum of 25% marks in theory, a minimum of 25% marks in practical/oral and/or a minimum of 25% marks in sessional work separately with a minimum of 35% on the aggregate (marks in theory, practical/oral, sessional taken together) to declare him/her pass in such subjects.
(ii)In the subjects involving only theory component, the candidate shall obtain minimum 35% of marks allotted for the subject.
(iii)The candidate shall secure minimum E grade for passing in school Assessment Based Subjects.
(b)The norms for passing the Examination shall be as follows-
The candidate appearing for examination shall be declared as passed if he/she has passed in each of the core subject with marks as mentioned at (a)(i) and (a)(ii) above and passed in each of the School Assessment Based subjects with grade as mentioned at (a)(iii) above.
(c)Rules for Condonation shall be as follows-
(i)A candidate shall be entitled for condonation marks limited to 15 marks in case of general stream and 20 marks in case of vocational stream, in one or more subjects in which he/she fails, to bring the aggregate total upto 35%.
(ii)A candidate shall be entitled for a maximum of ten marks in one subject to bring the score of the subject offered by him/her to 35% of marks if the aggregate total score of marks obtained by him/her, before adding condonation marks, in the said examination is 40% (rounded up) or more.
(iii)A candidate shall be entitled for a maximum of seven marks in case of general stream and eight marks in case of vocational stream, in a subject to make the score of the subject offered by him/her to 35% of marks, if the aggregate score of marks in the subjects offered for the examination is below 40% (rounded up) before application of rules for condonation of marks.
(iv)For the subjects involving oral/practicals/sessional, the rules for condonation of marks shall be applied subject to the satisfaction of the condition mentioned at rule 3(a)(i) above.
(v)Condonation marks shall be added to the marks of a candidate only if the candidate passes the examination after applying the rules of condonation.
(d)The private candidates shall be exempted from the school assessment based subjects.
(e)The candidates appearing for the examination from night schools shall be exempted from the school assessment based subjects.
(f)A regular student shall be exempted from offering one or more subject/s of school assessment based subjects on medical grounds with the prior permission of the Board at the beginning, of the academic year.