Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 15 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

15. Eligibility conditions for regular candidates to appear for the examination.

(1)The students shall enrol themselves for secondary/higher secondary courses, while seeking admission to Std. VIII/XI, by paying the specified enrolment fees through the Head of the institution.
(2)The students who have completed their studies of final standard of secondary (i.e. Std. X) and higher secondary course (i.e. Std. XII) shall be held eligible to appear for the higher secondary school certificate examination provided he/she has-
(a)put in 75% of attendance of total working days from the opening day of the academic year till the date which is twenty days prior to the commencement of practical/oral examinations, whichever is earlier, in case of March examinations and from the opening day of the second term till the date which is twenty days prior to the commencement of practical/oral examinations, whichever is earlier, in case of October examination.
(b)completed the course of studies specified for the final standard and the practicals of the subjects involving practical work.
(c)been given a certificate by the Head of the institution that he/she is fit as regards character for admission to public examination.
(3)The change of subjects shall be allowed to desiring regular students either upto second term of Standard XI or the first term of Standard XII.
(4)Every candidate shall abide by the instructions which the Board may issue from time to time regarding submission of application forms, admission to the examination hall and discipline during the examination, etc. Any breach of such instructions shall render a candidate liable for action under relevant rule.