Section 81 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
81. Award of Certificates.
(1)The Board shall award the certificates of passing to the successful candidates of secondary and higher secondary school certificate examinations in the specified form indicating therein-(a)the name of the candidate;(b)date of birth;(c)seat number of the candidate;(d)school index number;(e)subjects offered;(f)the grade secured by the candidate.(2)The certificate shall be issued over the signature of Secretary of the Board with seal through the head of the institution. It shall bear the signature of the candidate and the Head of the school with the seal of the school.(3)In case the date of birth of any candidate appearing for the examination as a private candidate who has declared on his form of application that his date of birth recorded is based on the production of affidavit or a medical certificate, then a mention of the above said source of date of birth may be made on his/her certificate. In such cases, the provision for change in the date of birth made in sub-rule (5) of this rule shall not be applicable.(4)In case of the institution which has presented the candidates for the examination ceases to exist, the certificates of such candidates shall be issued through an officer authorised by the Directorate of School Education.(5)In the event of an error being discovered in the entry of the name or date of birth in the application of a candidate for admission to the examination and consequently in the certificate, an application for correction of such error shall be admitted only when the name or the date of birth so recorded is not identical with the name or the date of birth of the successful candidate originally entered in the school register.(6)An application for correction of such error shall be made through the Head of the Secondary/Higher Secondary School, presenting the candidate for the examination in such form as may be specified by the Board. Such correction when made by the Board shall be indicated on the reverse of the Certificate by an endorsement in such form as may be specified by the Board.(7)Any error on the certificate detected after issue of the same shall be corrected by the Board by making an endorsement in this regard on a request from the candidate received through the Head of the institution through which he/she had appeared for the said examination.
