Section 118 in The Goa, Daman and Diu School Education Rules, 1986
118. Parent or guardian to submit an affidavit.
(1)Where a candidate who had not previously attended any recognised school, applies for admission to class II or to any higher class upto class VII of a recognised school, the parent or guardian or such candidate shall give full history of the previous education of such candidate and furnish an affidavit on a non-judicial stamp paper duly attested to the effect that such candidate for admission had not attended any recognised school till then and he shall also be required to state in affidavit the exact date of birth of such candidate.(2)If a seat is available in the class to which admission is sought the head of the school, in consultation with the Zonal Education Officer, shall arrange for a test to determine the suitability of the student for admission to that class and admission shall be granted if the student passes in this test, provided the provisions of section 18 are fully complied with.
