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[Cites 0, Cited by 0] [Section 71(3)] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(3)(c) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(c)Rules for Condonation shall be as follows-
(i)A candidate shall be entitled for condonation marks limited to 15 marks in case of general stream and 20 marks in case of vocational stream, in one or more subjects in which he/she fails, to bring the aggregate total upto 35%.
(ii)A candidate shall be entitled for a maximum of ten marks in one subject to bring the score of the subject offered by him/her to 35% of marks if the aggregate total score of marks obtained by him/her, before adding condonation marks, in the said examination is 40% (rounded up) or more.
(iii)A candidate shall be entitled for a maximum of seven marks in case of general stream and eight marks in case of vocational stream, in a subject to make the score of the subject offered by him/her to 35% of marks, if the aggregate score of marks in the subjects offered for the examination is below 40% (rounded up) before application of rules for condonation of marks.
(iv)For the subjects involving oral/practicals/sessional, the rules for condonation of marks shall be applied subject to the satisfaction of the condition mentioned at rule 3(a)(i) above.
(v)Condonation marks shall be added to the marks of a candidate only if the candidate passes the examination after applying the rules of condonation.