Section 22(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(1)A candidate on genuine request through the Head of the institution in case of regular candidates and directly in case of private candidates may be permitted to withdraw the application for examination twenty days prior to the commencement of practical/oral/theory examination whichever is earlier:Provided that it shall be competent for the Chairman of the Board to allow withdrawals of applications even after the time-limit mentioned above, in special cases, on the merit of each case before the generation of seat numbers without refund of examination fees.
