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[Cites 0, Cited by 0] [Section 5(10)] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(10)(vi) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(vi)The Board may, at a subsequent date after receipt of a further report from the Director of Education and the recommendations of the Recognition Committee and the Executive Council thereon, reinstate a Secondary School or a Higher Secondary School or the concerned list of recognised Secondary Schools, whose recognition was withdrawn in respect of one or more optional subjects or streams or media and restore it to the privilege of preparing candidates in such optional subjects or streams or through such media of instruction, subject to such conditions and instructions as may be deemed necessary.