Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Goa - Subsection

Section 72(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(2)For the purpose of allotting grade the rounding of aggregate marks shall be considered. A candidate securing marks 44.5% or more, but less than 45% shall be eligible for IInd Grade, a candidate securing marks 59.5% or more, but less than 60% shall be eligible for Ist Grade and a candidate securing marks 74.5% or more, but less than 75% shall be eligible for Distinction after rounding up of the grades.