Section 52 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
52. Schedule of punishment for malpractice in the examination.
(1)The cases of malpractice reported by the Conductor of the examination shall be placed before the Executive Council by the Secretary. The Executive Council shall conduct inquiry in the cases by appointing a sub-committee which shall investigate into the cases as stated by the Board.(2)The Board shall specify the norms according to the schedule of punishment for inquiry into the malpractice cases.(3)The decisions of the Executive Council in the cases of malpractice shall be implemented under intimation to the concerned candidate and the heads of the schools.(4)The decisions of the Executive Council regarding malpractice cases shall be reported to the Board for information.
