Section 74(5) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(5)The answer books of a candidate found guilty of any malpractice, fraud or any other improper conduct, after due enquiry under sub-rule (4) above, shall be liable to be destroyed alongwith every paper and document in connection with such enquiry, after the expiry of a period of three years from the date on which the final decision of the Board in the matter is communicated to the candidate concerned.
