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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Goa - Subsection

Section 42(8) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(8)In case of non-reporting of the External Examiner in time, the Head of the institution shall be competent to appoint another Examiner from other school as an External Examiner under intimation to the Secretary.