Section 23 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
23. Cancellation of admission to examination.
(1)The Board shall have the power to cancel the admission and to forfeit the examination fee, if any, paid by the candidate, if it is ascertained that the admission of such candidate to the examination has been affected by error/malpractice/fraud/improper conduct or where his/her very admission to top standard is found to be irregular.(2)The admission of such candidate shall be liable for cancellation even if the candidate has answered one or more subject/s of the examination.(3)It shall be competent for the Chairman to admit a candidate to the examination provisionally where any inquiries in respect of his/her eligibility for admission to the examination are in progress or contemplated in the light of the final decision regarding his/her eligibility to deal further with his/her case as per provisions of these rules.
