Section 20 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
20. Eligibility of ex-students.
(1)An ex-student is one who has satisfied all the requirements of the specified courses of studies equivalent to the SSC/HSSC Examination of this Board, including the minimum specified attendance under rule 15, unless exempted by the Board, and who has accordingly been admitted to the examination and has not joined any secondary or higher secondary school after such admission. The course of studies in SSC/HSSC pursued by him/her has to be recognised by the Board for admission to the examination as equivalent to SSC or HSSC respectively of this Board. An ex-student is exempted from the attendance specified under rule 15.(2)An ex-student shall be entitled to receive a certificate with regard to his/her eligibility for admission to the examination and to have his/her application for admission thereto forwarded by the Head of the secondary/higher secondary school who recommended him/her for admission, whether or not he/she appeared at the examination in the year in which he/she was so recommended, provided that, the Head of the secondary/higher secondary school certifies that, to the best of his/her knowledge, the candidate is a fit person as regards character, for admission to the examination. Where, in the opinion of the Head of the secondary/higher secondary school, the character of any candidate is not good, in such cases, the head shall nevertheless forward the application of the candidate to the Board, after endorsing thereon the reasons for forming such opinion, with the instances (if any) in support thereof. All such applications shall be considered by the Executive Council, which shall, on merit of each case decide whether the candidate be permitted to appear at the examination or not, and the decision of the Executive Council shall be final.(3)An ex-student joining a secondary/higher secondary school shall lose all the rights of an ex-student, except of the right of exemption or exemptions previously earned and shall be required to satisfy the Head of the school he/she has joined as regards character, but not attendance. Where, in the opinion of such Head, the character of any candidate is not good, he/she shall nevertheless forward the application of the candidate to the Board, after endorsing thereon the reasons for forming such opinion, with the instances (if any) in support thereof. All such applications shall be considered by the Executive Council which shall, on merits of each case, decide whether the candidate be permitted to appear at the examination or not and the decision of that Executive Council shall be final.(4)The Head of the secondary school may charge the fees as specified by the Board from time to time, for every ex-student wishing to have his application forwarded for permission to appear at the examination under this rule.
