Section 18(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(1)A person who has pursued the specified course of studies privately shall be admitted to HSSC Examination as a private candidate subject to the fulfilment of the following conditions,-(a)He/She has been a resident of the State of Goa for not less than two years prior to the date of commencement of HSSC Examination for which he/she desires to appear. However the deficiency, if any, in the period of two years residence in the State may be condoned by the Chairman on genuine grounds.(b)He/She was not on the roll of any recognised higher secondary school of the State during the academic year preceding the date of examination for which he/she desires to appear.(c)He/She must have completed the age of 19 years not later than the 1st March of that academic year. The date of birth declared by him/her in the form of application shall be supported by authentic document.(d)Notwithstanding anything contained in (a), (b) and (c) as above,-(i)A candidate being a citizen of India who has been a regular student of a higher secondary school overseas and who has completed the course of studies for an examination equivalent to the higher secondary school certificate examination of this Board, may be permitted to appear at the HSSC 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 the corresponding HSSC 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 higher secondary school since his/her failure at the other examination concerned:Provided that it shall be competent for the Board to debar an applicant involved in employing malpractices to secure permission to appear at the examination as a private candidate under clause (1) above, from applying for permission to appear for the examination, for a period of two years from the month and year of the examination for which permission is sought, even if such a candidate is otherwise eligible and further forfeit the enrolment fee if already paid and cancel the enrolment certificate, if already issued.
