Section 25 in The Goa, Daman and Diu School Education Rules, 1986
25. Forbidden practices.
(1)No student shall indulge in any of the following practices, namely:-(a)spitting in or near the school building, except where the spitting is made in any spitton provided by the school(b)disfiguring or otherwise damaging any school property;(c)smoking;(d)any form of gambling;(e)use of drugs, liquor or intoxicant, except on prescription by a registered medical practitioner;(f)rowdyism and rude behaviour;(g)use of violence in any form;(h)casteism, communalism or practice of untouchability;(i)ragging;(j)pupils who are found to have secured, admission or attempted to secure admissions by means of false or forged leaving certificates or by false representations of any kind;(k)pupils in whose case it has been found that the entries in the leaving certificates have been tampered with;(l)pupils who have been found to be guilty of fraud or malpractices in connection with any public/school examination; and(m)pupils who are found guilty of gross misconduct.(2)The Administrator may, on the advice of the Advisory Board, amend or add to the form of practices forbidden under sub-rule (1).(3)If any student who has not attained the age of 14 years, indulges in any of the practices referred to in sub-rule (1), the Director may shift him to such a special school as he may think fit.
