Section 50(20) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(20)Before taking final action in the cases of impersonation, the Conductor shall satisfy himself/herself-(a)by making necessary inquiries as may be deemed fit, to disclose the identity of the candidate.(b)by obtaining signature of the alleged impersonator and by comparing it with that on the admission Card.(c)by checking whether any tampering is done on the admission Card.(d)by any other means as may be deemed suitable.
