Section 71(2)(c) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(2)(c) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(c)Rules for Condonation shall be as follows-

(i)The candidate appearing for the examination with or without exemption and who has obtained Grade "E' in each of the school assessment based subjects or 35% marks on aggregate in technical subjects shall be entitled for condonation marks to the extent of 5% of the total maximum marks in the subjects offered by him/her for the said examination and maximum 10% marks for one subject to make the score of subject/s offered by him/her to 35% marks provided the candidate has scored minimum 20% of marks in theory and minimum of 20% of marks in practicals/orals in the subjects involving practicals/orals:

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State of Goa - Subsection

Section 71(2)(c) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975