Section 112 in The Goa, Daman and Diu School Education Rules, 1986
112. Manner of Admission.
(1)No student shall be admitted to an aided school unless an application in the prescribed form signed by his parent or guardian, has been submitted to such school, and accompanied with a school leaving certificate in original issued by the previous school attended.(2)The parent or guardian shall state the exact date of birth of his child or ward in the application for admission, in case of first admission, and in case of subsequent admissions on transfer the date of birth shall be taken from the school leaving certificate produced.(3)All applications for admission to an aided school shall be kept in a separate file and form part of the permanent record of the school.
