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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Goa - Subsection

Section 30(4) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(4)A person who is sent appointment for the confidential work of examination shall acknowledge the receipt of the same with his/her acceptance to the office of the Board through the head of the Institution in writing, certifying that he/she is not covered under disqualification rule or inform that he/she is covered under disqualification rule, specifying the clause therein.