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State of Goa - Section

Section 71 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

71. Standard of Passing.

(1)The Board shall specify the norms for standard of passing, rules for promotion, rules for condonation, rules for "Allowed to Keep Terms' (A.T.K.T.), etc. for preparation of results of examinations at the secondary and higher secondary level conducted by the Board as well as by the institutions.
(2)The Board shall follow the standard norms for passing in S.S.C. Examinations as follows-
(a)The norms for passing in the subject shall be as follows-
(i)In the subjects involving theory and practical/oral, a candidate shall obtain a minimum of 20% marks in theory and a minimum of 20% marks in practical/oral separately and a minimum of 35% on the aggregate (marks in theory, practical/oral taken together) to declare him/her pass in such subjects.
(ii)In the subjects involving only theory component, the candidate shall obtain minimum 35% of marks allotted for the subject.
(iii)The candidate shall secure minimum E grade for passing in School Assessment Based Subjects. However, in case of technical based subjects for which the examination is conducted by the Board, the candidate shall secure minimum 35% marks in both the subjects taken together.
(b)The norms for passing the Examination shall be as follows-
The candidate appearing for examination shall be declared as passed if he/she has passed in each of the core subject with marks as mentioned at (a) (i) and (a) (ii) above and passed in each of the School Assessment Based subjects with grade/marks as mentioned at (a) (iii) above.
(c)Rules for Condonation shall be as follows-
(i)The candidate appearing for the examination with or without exemption and who has obtained Grade "E' in each of the school assessment based subjects or 35% marks on aggregate in technical subjects shall be entitled for condonation marks to the extent of 5% of the total maximum marks in the subjects offered by him/her for the said examination and maximum 10% marks for one subject to make the score of subject/s offered by him/her to 35% marks provided the candidate has scored minimum 20% of marks in theory and minimum of 20% of marks in practicals/orals in the subjects involving practicals/orals:
Provided that the candidate appearing for the examination for only one subject shall be entitled for maximum 7% of condonation marks.
(ii)Condonation marks shall be added to the marks of a candidate only if the candidate passes the examination after applying the rules of condonation.
(d)Joint moderation shall be done in the subjects involving more than one theory papers in case of candidates falling short of one mark for passing, when the marks obtained by him/her in the theory part of the subject are combined together. The joint moderation shall be done as per norms specified the Board.
(e)The private candidates shall be exempted from the school assessment based subjects.
(f)The candidates appearing for the examination from night schools shall be exempted from the school assessment based subjects.
(g)A regular student shall be exempted from offering one or more subject/s of school assessment based subjects on medical grounds with the prior permission of the Board at the beginning of the academic year.
(3)The Board shall follow the standard norms for passing in HSSC Examinations as follows-
(a)The norms for passing in the subject shall be as follows-
(i)In the subjects involving theory and practical/oral, a candidate shall obtain a minimum of 25% marks in theory, a minimum of 25% marks in practical/oral and/or a minimum of 25% marks in sessional work separately with a minimum of 35% on the aggregate (marks in theory, practical/oral, sessional taken together) to declare him/her pass in such subjects.
(ii)In the subjects involving only theory component, the candidate shall obtain minimum 35% of marks allotted for the subject.
(iii)The candidate shall secure minimum E grade for passing in school Assessment Based Subjects.
(b)The norms for passing the Examination shall be as follows-
The candidate appearing for examination shall be declared as passed if he/she has passed in each of the core subject with marks as mentioned at (a)(i) and (a)(ii) above and passed in each of the School Assessment Based subjects with grade as mentioned at (a)(iii) above.
(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.
(d)The private candidates shall be exempted from the school assessment based subjects.
(e)The candidates appearing for the examination from night schools shall be exempted from the school assessment based subjects.
(f)A regular student shall be exempted from offering one or more subject/s of school assessment based subjects on medical grounds with the prior permission of the Board at the beginning, of the academic year.