Section 39 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
39. Printing and distribution of question papers.
(1)The confidential printer shall be selected according to the norms laid down by the Board for placing order for printing.(2)The sealed packets of all the question papers shall be handed over by the Secretary to the confidential printer.(3)The confidential printer shall submit to the Secretary the sealed packets of the computer print-outs of all question papers.(4)The sealed packets of computer print-outs shall be handed over to the CPSP by the Secretary for the purpose of proof reading.(5)The CPSP shall carry out proof reading and shall hand over the proof read question papers in sealed packets with proper labelling to the Secretary.(6)One of the sealed, packets from the proof read question papers in each subject shall be selected and be handed over to the confidential printer by the Secretary for printing the question papers.(7)The sealed packets of question papers shall be delivered by the confidential printer to the Secretary at the office of the Board in the bundles, packed and sealed in the manner as requisitioned by the Secretary and as per the need of the examination.(8)The Secretary shall make arrangements for the delivery of the bundles of sealed packets of question papers jointly to the Observer and the Conductor appointed at the respective centre of examination.(9)The sealed packets of question papers shall be supplied to each centre not earlier than seven days before the conduct of theory examination. The Board representative appointed for the purpose shall hand over the question papers to the Conductor only in presence of the Observer.(10)The bundles of sealed question papers shall be kept in a safe custody under the seal of the Board representative in the event of absence of any one of the two, the Conductor and the Observer, at the time of delivery. The Board representative shall hand over the same on the subsequent suitable day prior to the commencement of the examination in presence of both, the Conductor and the Observer, which they shall keep in custody under their joint seal.
