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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(2)The students who fulfill the eligibility conditions and who complete the studies specified for final standard shall submit their applications to the Secretary of the Board through the Head of the school in case of regular candidates and directly to the office of the Board in case of private candidates. They shall adhere to the specified time schedule and submit their applications with specified fees and relevant documents:Provided further that it shall be competent for the Chairman to accept a late application, without additional fees, even after the dates specified in the above clause, in genuine cases duly recommended by the Heads of Institutions.