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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Goa - Subsection

Section 50(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(2)
(a)If the seat number of any candidate is not traceable in the Centre list, a provisional seat number, prefixing the name of the centre shall be allotted (e.g. Mapusa - 1) by the Conductor to the candidate with instructions to write the same provisional seat number on all the answer books and supplements.
(b)The Conductor shall intimate such cases immediately to the Secretary, informing full name to the candidate, full name of the sponsoring school, subjects offered by the candidate for the examination and the provisional seat number allotted by the Conductor.