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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Goa - Subsection

Section 26(1) in The Goa, Daman and Diu School Education Rules, 1986

(1)The following shall be the disciplinary measures which may be adopted by a school in dealing with-
(a)in case of defaulting students, detention during the break, for neglect of class work, but no detention shall be made after the school hours but however there shall not be any corporal punishment.
(b)in case of students who have attained the age of 14 years-
(i)expulsion,
(ii)rustication.