Section 80 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
80. Verification of marks.
(1)The Board shall on receipt of the application in specified form with necessary fees from any candidate who appeared for the examination, if such application is received through the Head of the institution, shall verify the answer paper/s of such candidate as regards the correct totalling of marks, transfer of marks on the front page of the answer books and assessment of all questions and sub-questions.(2)The application for verification of marks shall be made within four weeks of the declaration of results.(3)No application shall be entertained for re-assessment of answer book.(4)The verification shall be done as per the norms specified by the Board.(5)If as a result of the verification made under this rule it is discovered that there has been either an omission to examine and mark any answer or answers and/or a mistake in the totalling of the marks, the fee for verification shall be refunded to the candidate. If a mistake is discovered it shall be corrected by the Secretary duly attested and dated, and if as a result of this correction, the candidate's result as already declared is altered in any way, he/she shall be informed of this correct result by a telegram.(6)The Board shall make refund of fees paid by the candidate with application for verification if there is any change in the marks of the candidates communicated earlier.(7)The Board shall, on receipt of the application in specified form with necessary fees from any candidate, shall supply photo-copies of his/her answer books in the subject/s so desired, if such application is received through the Head of the institution within ten days of declaration of results, as per the norms specified by the Board.(8)The verification of marks of any candidates shall be permitted in presence of the candidate vis-a-vis the above mentioned procedure if desiring candidates submits such application to the Board within four weeks of declaration of results along with specified fees. However, such candidate shall produce hall ticket or the authentic documents as an identity for his/her presence at the time of verification of marks.(9)No persons other than the candidates at the time of verification shall be permitted to be present with him/her. In the event of failure of the candidate to remain present, the verification shall be done in his/her absence.(10)Any changes effected in the said answer book as a result of verification of marks shall be attested with date by both i.e. verifying officer and the concerned candidate.(11)If the application for verification of marks is rejected/withdrawn within specified time, the fees paid towards verification of marks shall be refunded after deduction of 50% amount as service charges.
