Section 77 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
77. Re-appearing at the Public Examination.
(1)A candidate once appeared for the SSC or HSSC Examination of this Board and failed is eligible to appear for the examination again as a repeater candidate on a fresh application with specified fees:Provided that in his/her case the minimum attendance as stated in rule 15 shall not be compulsory.(2)A candidate who has failed in the public examination and has been re-admitted in the institution as a regular student to the final standard shall not be eligible to appear as a repeater.(3)A repeater candidate shall submit his/her application form for admission to the examination through the head of the school last attended, even if the leaving certificate is obtained by him/her or through any other recognised school if the last attended school is de-recognised and is not in existence.(4)A repeater candidate wishing to offer any subjects other than those offered by him/her at the earlier examination shall not be required to satisfy the Head of the secondary/higher secondary school last attended that he/she has completed the course specified in the new subject or subjects, which he/she wishes to offer. However he/she shall not offer subject/s involving practical work.
