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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Goa - Subsection

Section 56(5) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(5)In case of non-availability of qualified person mentioned in (1) to (2) above in any subject, the concerned Board of Studies shall be competent to recommend relaxation in the required qualification, subject to the approval by the Executive Council and the Board.