Section 50 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
50. Action in special cases.
(1)If a candidate does not have the admission Card or if the admission card does not bear the signature of the head of the sponsoring institution or the signature of the candidate, or if the admission card is not attested by the head of sponsoring institution, the Deputy Conductor shall satisfy himself/herself about the candidate's identity by such inquiries, as may be needed to corroborate the information available from the centre list and other sources/candidates and issue a letter for admission of such candidate after obtaining a written statement from the candidate, explaining the circumstances causing him/her to be unable to present the admission card.(2)(a)If the seat number of any candidate is not traceable in the Centre list, a provisional seat number, prefixing the name of the centre shall be allotted (e.g. Mapusa - 1) by the Conductor to the candidate with instructions to write the same provisional seat number on all the answer books and supplements.(b)The Conductor shall intimate such cases immediately to the Secretary, informing full name to the candidate, full name of the sponsoring school, subjects offered by the candidate for the examination and the provisional seat number allotted by the Conductor.(3)When two or more candidates present the admission card bearing the same seat number, the candidate whose name is shown in the Centre list against the said seat number shall be allowed to write that seat number on his/her answer book and the other candidates shall be allotted a provisional seat numbers as stated at (2) (a) above.(4)The applications of the handicapped candidates fulfilling the eligibility criteria, supported by authentic medical certificates and recommended by the head of the institution shall be considered.(5)The handicapped candidates shall be entitled to the following concessions/ /facilities-(a)Option for nearest centre.(b)Extra time to answer the paper not exceeding 30 minutes.(c)Use of a person as a writer-cum-reader, who shall have studied one standard below than the examination for which the candidate is appearing.(i)On such a claim and on advance payment of remuneration for writer-cum-reader the Conductor/Deputy Conductor shall arrange for a writer.(ii)A writer shall not be allowed in subjects in which the practical work is required to be performed by the candidate himself/herself e.g. shorthand, typewriting, art, drawing, etc.(d)Any other concession allowed by the Board.(6)The blind candidates, on their request, shall be allowed to use type-writers, provided that such candidates shall make their own arrangement of the typewriting machines.(7)Blind candidates shall be allowed to use template for drawing diagrams.(8)The handicapped candidates shall produce the letter granting the permission for availing such facilities before the authorities of examination, whenever required.(9)The Conductor shall conduct the examination as per the norms laid down by the Board. If any candidate/s adopts any unfair means to answer the examination detrimental to the laid down norms, such cases shall be dealt with as per the norms and instructions in this regard laid down by the Board.(10)The Deputy Conductor shall instruct the Supervisors to exercise utmost vigilance in order to detect any attempts of copying, communication with other candidates or with outsiders, transfer of answer books/supplements, transfer of copying material or communication through any other means by the candidates and bringing and possessing manuscripts, notes, note-books, text-books, guide-books, maps, mini-computers, calculators, etc.(11)The Deputy Conductor shall instruct the supervisors to bring to his/her notice all cases of attempts of unfair means and oral communication on the part of the candidates immediately.(12)On detecting such offences, the Deputy Conductor shall obtain a written explanation from the candidate confessing and explaining the act of copying or communication committed by the candidate or having possession of books or notebooks or written copying material in whatsoever form. The explanation of the candidates shall be countersigned by the Supervisor.(13)The Deputy Conductor shall collect the copying material found with the candidate, attest the same, obtain signature from the candidate on the said material and report the matter to the Conductor immediately.(14)The Deputy Conductor in consultation with the Conductor shall then expel the candidate from the examination hall after collecting the answer book of the said candidate. The answer book so collected shall be packed in a separate envelope labelled "Malpractice Case".(15)A candidate so expelled, shall not be re-admitted under any circumstances, to the examination for writing remaining part of paper or the remaining part of the examination.(16)The Deputy Conductor shall prepare a report immediately on each of such cases of expulsion, categorically mentioning therein that the concerned candidate has been expelled from the examination hall and that he/she shall not be re-admitted for the remaining part of the examination.(17)The Deputy Conductor shall forward the report through the Conductor to the Secretary alongwith the following documents-(a)Copying material recovered from the candidate duly signed by the candidate and attested by the concerned Supervisor and the Deputy Conductor.(b)Statement of the candidate countersigned by the Supervisor and the Deputy Conductor.(c)Answer book of the candidate packed in a separate envelope labelled as "Malpractice Case".(18)In case the candidate refuses to co-operate in giving the written explanation or to sign on the copying material recovered from him/her, he/she shall be orally informed about the punishment without even further inquiry as per provisions to that effect. The report of such cases shall be signed by both, the supervisor and Deputy Conductor.(19)All the detected/suspected cases of impersonation shall be reported immediately to the Conductor through the Deputy Conductor.(20)Before taking final action in the cases of impersonation, the Conductor shall satisfy himself/herself-(a)by making necessary inquiries as may be deemed fit, to disclose the identity of the candidate.(b)by obtaining signature of the alleged impersonator and by comparing it with that on the admission Card.(c)by checking whether any tampering is done on the admission Card.(d)by any other means as may be deemed suitable.(21)After being satisfied fully that there is a prima-facie case of impersonation, the Conductor shall hand over the impersonator to the competent police authorities for further necessary action.(22)It shall be noted invariably that before taking final action, the Conductor shall make discrete inquiries very carefully, so that under any circumstances, no innocent candidate is handed over to the police authorities.(23)The Conductor shall collect information about the name and occupation of the impersonator.(24)The Conductor shall prepare a report immediately in all such cases giving details about the impersonator and the details about the candidate such as seat number, name of the candidate, subject in which the impersonator has attended the examination, etc. and forward it to the Secretary of the Board.(25)When a candidate is found to be threatening the Supervisor or the other staff appointed for the examination or assaulting them or damaging the property at the centre/sub-centre or misbehaving with the staff in whatsoever manner, the Conductor/Deputy Conductor shall hand over such candidates immediately to the police authorities or expel from examination hall.(26)The Conductor/Deputy Conductor shall obtain the statement of the supervisor or the concerned staff and from two neighbouring candidates corroborating the nature of the offence committed by the expelled candidate.(27)The Conductor shall prepare a detailed report on such case immediately and submit it to the Secretary along with the statement mentioned in sub-rule (26) above.(28)When a candidate who is caught red-handed in resorting unfair means, runs away from the examination hall, following action shall be taken-(a)A statement from the two neighbouring candidates shall be obtained to the effect that they have witnessed the act of running away.(b)The Supervisor shall make a report to the Deputy Conductor who in turn shall report to the Conductor about running away of the concerned candidate.(c)The Conductor shall forward a report to the Secretary about the case, alongwith the documents mentioned at (a) above.(d)Such a candidate shall not be admitted for the examination if he/she comes to appear for any subsequent paper.(29)If a candidate runs away from the examination hall with his/her answer book, the same action as stated in sub-rule (28) above shall be taken. However, the report of the supervisor and the statement of two neighbouring candidates shall categorically mention that the concerned candidate has run away from the examination hall with his/her answer book
