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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(15) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(15)
(i)The reports of the reviewers shall be considered by the respective Board of studies and their recommendations shall be placed before the Academic Council;
(ii)The Academic Council shall consider the recommendations of the Boards of studies and submit its observations thereon to the Executive Council which will in turn submit its recommendations to the Board;
(iii)The Board when satisfied after considering the recommendations of the Executive Council, that the printed copies of the book are suitable in all respect, may sanction it as a text-book;
(iv)In taking the decision for sanctioning any text-book or extending sanction for any such book or for revision of such book, the Board may inter-alia impose conditions as regard all or any of the following matters, namely:-
(a)period of sanction;
(b)price;
(c)size, weight, quality of paper and printing standards;
(d)modification in the contents of the book;
(v)The decision of the Board in respect of the books referred to it, shall be communicated by the Secretary to the author or publisher concerned.