Section 24(1) in The Goa, Daman and Diu School Education Rules, 1986
(1)The name of a student may be struck off the rolls by the head of the school on account of:(a)Non-payment of fees and other dues wherever applicable, for 90 days, after the last day for payment:Provided that nothing in this rule shall apply, in case of students of class ["XII"] [These figures have been substituted for the figure 'X' by (Amendment) Rules, 1994 (O. G., Series I No. 28 dated 14-10-1994).] and below studying in Government or aided schools, or in schools run or aided by the appropriate authority, [* * *] [The words 'except where such students have attained the age of 10 years' have been omitted.](b)Continued absence without leave for 30 consecutive days by a student who has attained the age of 14 years on the re-opening day of the scholastic year.
