Section 74(4) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(4)In any case where the result of the Examination has been ascertained and published and it is found that such result has been affected by any malpractice, fraud or any other improper conduct whereby an examinee has, in the opinion of the Executive Council been a party to or privy to, or connived at such malpractice, fraud or improper conduct, the Board, on the recommendation of the Executive Council shall have at any time, notwithstanding the issue of the Secondary/Higher Secondary School Certificate or the award of a prize or scholarship, amend the result of such examinee and to make such declaration as it may consider necessary in that behalf.
