Section 33 in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
33. Power and Duties of Board of Studies.
(1)It shall be the duty of the Board of Studies to consider and make recommendation to the Academic Council in respect of the subjects with which it is concerned, regarding -(i)the detailed syllabi for all Standards except the final Standard;(ii)the curricula and detailed syllabi for the final examination;(iii)the preparation or prescription of textbooks in conformity with the syllabus and suggest such conditions, if any, as may be deemed fit, after considering the reports of the reviewers;(iv)any matter relating to the subject or subjects within its purview referred to it by the Executive Council, Academic Council or other authorities of the Board;(v)the standard and quality of the question papers (including the model answers, if any) set for the final examination conducted by the Board and the observations of the respective Board of Studies thereon.(2)A Board of Studies may bring to the notice of the appropriate authorities of the Board any matter connected with the final Examination, the Courses of Studies laid down therefor, the textbooks prepared or prescribed and other connected matters of academic importance.
