Section 8(1) in The Goa, Daman and Diu School Education Act, 1984
(1)For the purpose of any public examination every recognized higher secondary school shall be affiliated to one or more of the Board or Council conducting such examinations and shall fulfill the conditions specified by the Board or Council in this behalf:Provided that no Board or Council conducting any public examination shall affiliate any school unless such school has been recognized under this Act and such recognition is in force.
