Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(13) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(13)When recognition is refused to a school, which has applied for recognition for the first time or the Board has decided not to continue its recognition of a school after the lapse of the period for which it was granted, the decision of refusal or discontinuance of recognition shall be communicated, stating the reasons therefor to the correspondent of the school concerned before the commencement of the academic year in which the school is to admit pupils to the final standards (X) or (XII) for being sent up for the respective final examination conducted by the Board.