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[Cites 0, Cited by 0] [Section 5(10)] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(10)(v) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(v)If, within the period fixed by the Board, or within such further time as may be allowed by it, the school fails to satisfy the Board that it is conforming to its requirements, the Board shall direct the Secretary to strike the name of the School off the list or withdrawn recognition in respect of one or more optional subjects or streams or media of instruction; provided that before taking such action, the Board shall call upon the School to show cause why such action may not be taken;