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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Goa - Subsection

Section 17(1)(d) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(d)Notwithstanding anything contained in (a), (b), and (c) above,-
(i)A candidate being a citizen of India who has been a regular student of a secondary school overseas and who has completed the course of studies for an examination equivalent to the secondary school certificate examination of this Board may be permitted to appear at SSC Examination as a private candidate.
(ii)A candidate sent as a regular student (i.e. after having undergone the specified course of studies and kept the specified minimum attendance at a recognised institution) but failing at the corresponding examination equivalent to corresponding SSC Examination of this Board, may be permitted to appear at the examination as a private candidate provided that such a candidate has not joined any secondary school since his/her failure at the other examination concerned: