Section 23(3) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(3)It shall be competent for the Chairman to admit a candidate to the examination provisionally where any inquiries in respect of his/her eligibility for admission to the examination are in progress or contemplated in the light of the final decision regarding his/her eligibility to deal further with his/her case as per provisions of these rules.
