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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Goa - Subsection

Section 26(5) in The Goa, Daman and Diu School Education Rules, 1986

(5)No student shall be expelled or rusticated from a school except after giving the parent or guardian of the student a reasonable opportunity of showing cause against the proposed action, and without prior approval of the Director.