Section 8 in The Goa, Daman and Diu School Education Act, 1984
8. Affiliations.
(1)For the purpose of any public examination every recognized higher secondary school shall be affiliated to one or more of the Board or Council conducting such examinations and shall fulfill the conditions specified by the Board or Council in this behalf:Provided that no Board or Council conducting any public examination shall affiliate any school unless such school has been recognized under this Act and such recognition is in force.(2)The students of recognized higher secondary schools shall be prepared for, and presented to, the public examinations or such other form of evaluation held or made for the students of such schools.(3)Save as otherwise provided in sub-section (2), the students of every recognized school shall be -(a)prepared for, and presented to, such public examination as may be held by the Directorate or any other officer or authority specified by the Administrator, or(b)subjected to such internal evaluation or assessment as may be prescribed.
