Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 46 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

46. Duties of the Conductor.

(1)The smooth conduct of examination with secrecy and security of the question papers and answer books at the centre shall be the joint responsibility of the Conductor alongwith the Observer.
(2)The Conductor shall be entirely responsible for all the preparations for efficient, smooth and timely conduct of the examination at the Centre according to the norms specified by the Board.
(3)The Conductor shall use emergency powers in accordance with the instructions to that effect and to the best of his/her judgement in an unforeseen situation, which may arise at the centre of examination. In case of emergency, he/she shall get in touch with the Chairman and/or the Secretary of the Board telephonically for further guidance.
(4)The Conductor shall obtain, from the Heads of the institutions identified as sub- -centres for examinations, the following details,-
(a)total number of blocks available in each sub-centre;
(b)total furniture available for seating arrangement of candidates;
(c)the names of teaching staff to be appointed as Deputy Conductors/Supervisors and other staff required for smooth conduct of the examination;
(5)He/She shall prepare the plan for seating arrangement of candidates for different sub-centres and submit the same to the Secretary of the Board and Observer of the Centre well in advance.
(6)The Conductor shall appoint on behalf of the Board the required number of persons as per the norms laid down by the Board to work as Deputy Conductors, Block Supervisors, Relieving Supervisors, Stationery Supervisors, Clerical Assistants, Class IV employees, Watchman, Sweeper, Water Boy, Wet Sweeper, any other persons as per requirements with the approval of the Secretary by ensuring that they are not disqualified under rule 30.
(7)The Conductor shall make arrangement for availability of medical assistance on emergency.
(8)The Conductor shall, if required, make arrangements to requisition and transport the furniture from other schools after obtaining sanction for the financial liabilities from the Secretary.
(9)On receipt of the list of candidates the Conductor shall work out the requirement of stationery and requisition the same from the Board. The stationery received shall be checked and stored securely. He/She shall make purchases of minor stationery items, if need arises, within approved norms.
(10)The Conductor shall arrange to deliver the stationery to the Deputy Conductors, as per their requirements about three days prior to commencement of the examination.
(11)The Conductor shall arrange to display the list of candidates received from the Board in the main building, at least seven days prior to the commencement of examinations for the information of the candidates.
(12)He/She shall arrange to display at the main centre as well as all other sub-centres the instructions to the candidates including the Goa Prevention of Malpractices at University, Board and other Specified Examinations Act, 1991 (Goa Act 8 of 1991), instructions on examinations and the schedule of punishment.
(13)He/She shall supply the copies of the list of candidates to all Deputy Conductors for display at the sub-centres.
(14)He/She shall issue a press note in the local news-papers, announcing the seating arrangement of the candidates according to venue (sub-centre) about ten days prior to the commencement of examination.
(15)The Conductor shall work out the subject-wise and medium-wise requirement of question papers for each sub-centre and inform the same to the Secretary at least seven days prior to the commencement of examination.
(16)On receipt of sealed packets of question papers the Conductor shall verify the quantity of question papers received by him/her as against the requirement in presence of the Observer, and inform the Secretary urgently as regards additional requirements, if any.
(17)The Conductor and the Observer shall arrange the sealed packets of the question papers, according to the time-table of the examination and keep the same in safe custody under the joint seal of Observer and Conductor with proper security arrangements for guarding the same during night time.
(18)He/She shall open the custody of question papers in presence of the Observer to take out the question papers in the respective subjects, on every day of examination. He/She shall hand them over to the Deputy Conductor of each sub-centre every day with the instructions for not opening the extra packets of question papers, which are supplied by the Board for emergency for utilising only at emergency with the permission of the Secretary.
(19)He/She shall ensure that the sealed packets of question papers are opened only in the examination halls according to the instructions. The extra packets of question papers shall be handed over to the official of the Board with seals intact.
(20)He/She shall attend the meeting of Conductors/Observers convened by the Secretary to finalise the arrangements for the conduct of examination.
(21)The Conductor alongwith the Observer shall convene a meeting of Deputy Conductor, about a week prior to the commencement of examinations and shall carry out the following business.
(a)to apprise the Deputy Conductors about the conduct of the examination and their duties;
(b)to finalise the seating arrangement;
(c)to finalise requirement of stationery and question papers at sub-centre;
(d)to finalise the number of supervisors required in each sub-centre;
(e)to discuss all aspects including probable difficulties and solutions connected with the conduct of examination including probable malpractices;
(f)to discuss arrangements for special category;
(g)to carry on detailed discussions on "Action in special cases".
(22)The Conductor shall be vigilant about the commencement of examinations in time. In case, the examination cannot be started at scheduled time due to unforeseen reasons, it shall not be delayed for more than one hour for any session unless permitted by the Secretary of the Board.
(23)He/She shall not allow any additional time to any candidate for answering a paper on grounds of illness, accident or any other personal reason, except time lost to any candidate is due to act of omission on the part of the Board or its representative.
(24)He/She shall visit all sub-centres frequently to ensure smooth conduct of the examination.
(25)He/She shall handle special cases brought to his/her notice promptly as per the norms laid down by the Board.
(26)He/She shall process the cases of malpractice as per the norms laid down by the Board.
(27)He/She shall collect the packets of question papers/answer books at the close of the session everyday from all Deputy Conductors, arrange them properly, keep in safe custody and hand them over to the Board official under acknowledgement alongwith Supervisor's report 'A' for supply of answer books and supplements to candidates and report 'B' showing medium-wise statistics in a block, specified by the Board.
(28)He/She shall submit in duplicate, a consolidated statement of centre expenditure as per the norms specified by the Board with paid/unpaid receipts duly countersigned by him/her.
(29)He/She shall arrange to submit to the Board, on conclusion of examinations, all the reports received from different functionaries appointed for the conduct of examination duly countersigning the same.
(30)He/She shall extend full co-operation to the members of the Vigilance Committee to perform their duties as mentioned in sub-rule (2) of rule 51. The compliance on the observations of Vigilance Committee shall be submitted to the Board in the specified proforma.
(31)He/She shall submit his/her report on the conduct of examination in detail, with suggestions/recommendations for improvement, if any, within eight days in the specified proforma to the Secretary on conclusion of the examination.