Section 30(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(1)A person shall be disqualified for being appointed as a Chairman of Paper-Setter's Panel, Paper-Setter, Translator, Conductors, Deputy Conductors, Supervisors, Chief Moderator, Senior Moderator, Associate Moderator, Moderator, Senior Examiner, Associate Examiner, Examiner, Internal Examiner, External Examiner, etc. and the other administrative staff on the following conditions:-(a)If his/her near relative is a candidate for the said public examination.However, in case of the staff appointed for paper setting work and/or the assessment work shall not be considered as disqualified, if his/her near relative has not offered the particular subject in which the person is appointed for paper setting and/or the assessment work.Explanation. - The term "near relative' means the following.,-'wife', 'husband', 'son', 'daughter', 'brother and sister'.(b)If he/she is having or has had during the academic year any share in the working of a coaching class for SSC/HSSC Examination either partly or wholly.Note. - The special remedial classes organised by a school for their students to be conducted in the institution shall, however, not constitute a disqualification under this sub-clause.(c)If he/she is the author or publisher or has any financial interest in the publication of any guide or annotations or any subject specified for the secondary and higher secondary courses;(d)If he/she is an employee of the Board or member of the Board or convenor of Board of Studies.(e)If he/she has been disqualified for appointment as a paper-setter, translator, examiner, moderator, etc. by any statutory University or any Examination Board or at any examination held by or under the authority of the Government.(f)If he/she himself/herself is a candidate appearing for the examination.
