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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Goa - Subsection

Section 81(2) in The Goa, Daman and Diu School Education Rules, 1986

(2)The minimum qualifications may also be relaxed by the Director of Education in the case of candidates belonging to the Scheduled Caste/Scheduled Tribe, provided that such relaxation shall be made in accordance with the orders on the subject made by the Central Government from time to time.