Section 25(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(2)The examination fees in part or full shall be refunded to the candidates under the circumstances as detailed below-(a)If the application for admission to examination is withdrawn under any of the sub-rules of rule 22, the full amount paid shall be refunded to the candidate through Head of the institution after deducting 25% of such amount as process fees.(b)If the candidate dies prior to the examination and the application for refund of fees is received by the Board within three months from the date of conclusion of the examination the full amount of fees shall be refunded to the applicant who is entitled to receive such refund through the Head of the school.(c)If the candidate is taken ill and is prevented from appearing for the examination, 50% of the fees shall be refunded provided the application for withdrawal of application for admission to examination alongwith necessary medical certificate from registered medical practitioner reaches the Secretary of the Board through the Head of the institution concerned within two days from the commencement of the examination or the Chairman is satisfied that such an application was despatched by the candidate in good time so as to reach the Secretary within the said period:Provided further, that the request for refund of examination fees from such candidate shall be received by the Secretary within three months from the date of commencement of examination, with the details of the examination.(d)If the admission of any candidate for examination is cancelled by the Board on the ground specified vide rule 23, the full amount of fees paid by such candidate shall be refunded after deducting 25% of the amount against process fees provided the application for such refund is made to the Secretary within three months from the commencement of examination.(e)When a private candidate's application for admission to the examination is rejected, the examination fees paid by the candidate, after deduction of 25% shall be refunded to him/her provided that the application has not been rejected on account of a false statement by him//her. In the case of a candidate who has made a false statement, an additional penalty according to the seriousness of the offence, up to the extent of the forfeiture of the entire fees, may be levied.(f)Notwithstanding anything contained above, refund of full amount of examination fees may be granted to such candidates who may during the period of a national emergency, join military service subsequent to the submission of his/her application for admission to the examination and who may apply for such refund, on his/her producing a certificate signed by the officer commanding concerned, about his/her having joined military service during the period mentioned above, and his/her being unable to take the admission for that reason.
