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State of Goa - Section

Section 28 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

28. Mode of examination.

(1)The Board shall conduct the public examination for the students in the subjects specified for final standard of secondary and higher secondary education in theory, orals and practicals, as required under the scheme of studies in the manner specified below-
(i)The Board shall conduct oral examination for SSC/HSSC in the subjects as per the scheme of subjects and evaluation according to the norms specified by the Board.
(ii)The Board shall conduct practical examination of candidates appearing for SSC and HSSC Examinations in the subjects involving practicals as per the scheme and in accordance with the norms specified by the Board for conduct of practical examinations.
(2)For conducting theory examination, the common question papers in the subjects shall be supplied by the Board to the candidates simultaneously at every centre of examination.
(3)No question calling for a declaration of a religious belief on the part of a candidate shall be put at the examination and no answer or translation given by any candidates shall be objected to on the ground of its giving expression to any particular form of religious belief.