Section 22 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
22. Withdrawal of application.
(1)A candidate on genuine request through the Head of the institution in case of regular candidates and directly in case of private candidates may be permitted to withdraw the application for examination twenty days prior to the commencement of practical/oral/theory examination whichever is earlier:Provided that it shall be competent for the Chairman of the Board to allow withdrawals of applications even after the time-limit mentioned above, in special cases, on the merit of each case before the generation of seat numbers without refund of examination fees.(2)The application of any regular student may be withdrawn by the Head of the institution prior to the commencement of practical/oral/theory examination, whichever is earlier, if it is established that-(a)the student could not complete the required days of attendance specified under rule 15.(b)the student is involved in any activities controversial to the Code of Conduct for students.(3)The application of a candidate may be withdrawn on medical ground supported with medical certificate from Registered Medical Practitioner.
