Section 6(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(2)A recognised Secondary or a Higher Secondary School -(i)shall supply to the Board on or before the dates as may be fixed by the Board such returns and information as may be required;(ii)shall maintain such registers and records as may be required by the Board from time to time;(iii)shall afford all facilities and co-operation for the conduct of the final examination held by the Board;(iv)shall carry out and observe such instructions as may be issued by the Board from time to time.
