Section 2 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
2. Procedures for sanction of text books.
(1)Authors or publishers desiring to submit books for consideration as test-books for all Standards of a Secondary or Higher Secondary School will have to register their names with the Secretary of the Board. The fee for such registration shall be Rs. 100/- for each author or publishers for a period of three years.(a)Books submitted by authors or publishers who have not registered their names as required under this rule will not be considered.(b)Copies of circulars relating to the text-books issued by the Board will be supplied to the authors or publishers who have registered their names with the Board.Note: The word "text-books" includes atlases and copy books.(2)Authors or publishers applying for sanction of their books as text-books shall submit separate applications for each book together with an undertaking in such form as may be laid down by the Board for each individual book, to the Secretary of the Board.(3)Twelve printed copies of each book shall be submitted free of cost to the Secretary as the case may be, alongwith the application. These copies will not be returned.(4)Books submitted for consideration shall indicate over the signature of the author and publisher on the cover or title page of all the twelve copies of each book such details as may be required by the Board. Books on which the requisite particulars are not indicated will not be considered.(5)(i)In the event of the authors or publishers not being able to submit for scrutiny printed copies of the books as mentioned in clause (3) above, they may submit (free of cost) six cleaned typed copies of books together with at least one set of illustrations if any, to be inserted in the book.(ii)In the event of any such book being considered suitable for sanction the author or publisher as the case may be, shall on receiving an intimation to that effect submit (free of cost) to the Secretary before the specified date, twelve printed copies of the book complete with all blocks, pictures, art plates, etc. and all the particulars as required under clause (4) above and a fresh scrutiny fee of Rs. 50/- for each book.(6)Printed copies of a manuscript or typed copy shall be examined by a reviewer to check whether -(a)all suggested corrections and modifications have been properly carried out and all printed matter is in accordance with the manuscript or typed copy of the book and(b)the book is quite suitable for according sanction number and releasing for sale. It shall be certified accordingly.(7)It shall always be competent for the Board to reject the printed copies of the book without assigning any reasons and the author or publisher shall not be entitled for any claim or compensation on this account.(8)In case an author or publisher has already published a "cram" book or guide or annotation book or any unauthorised book for use in Schools, which is not required according to the syllabus, his book shall be considered for sanction and if already sanctioned, it shall be removed from the sanctioned list.(9)An author of a book submitted for consideration should have obtained a University degree or passed an equivalent examination in the subject concerned and worked as a teacher in that subject for at least three years in a recognised Secondary and a Higher Secondary School, College or a recognized training Institute.(10)A review fee of Rs. 300/- per each book shall be paid by the author or publisher simultaneously with the submission of book to the Secretary.(11)An additional fee of Rs. 100/- and Rs. 50/- per each book for checking the answers of all problems in a book of Mathematics and Science respectively shall be paid by the author or publisher to the Board after receiving the intimation about the approval of the book for sanction.(12)Review fee once paid to the Board by the author or publisher shall not ordinarily be refunded. It shall however be competent for the Executive Council to determine by general or special order the circumstances in which the review fee may be refunded either in part or in full.(13)(i)Each Board of Studies shall prepare a panel of reviewers composed of three times the number of reviewers needed in the respective subjects and submit it to the secretary. The reviewers whose names are included in the panel shall be well qualified in the subject and the language of the books which they have to review. Particulars regarding their qualifications, teaching experience etc. will also be indicated in the panel;(ii)The appointment of reviewers shall be made by the Chairman from the panels submitted by the respective Board of studies;(iii)No person shall be appointed as a Reviewer, if -(a)he is a member of the Board;(b)he is a member of any Board of Studies;(c)he is an author or publisher of any book submitted for consideration as a text-book;(d)he is a person who has direct or indirect financial interest in the printing or publication of a book submitted for consideration.(iv)It shall be competent for the Chairman to waive any of the above disqualification except the disqualification mentioned at (a) above, in special circumstances, on the recommendation of the Board of Studies.(14)(i)Each reviewer shall forward to the secretary by such date as may be specified his report in an approved form regarding the review of the books assigned to him pointing out the merits and demerits of each book in details and shall also express his definite opinion in respect of each book whether or not it is recommended for sanction subject to conditions, if any;(ii)A reviewer shall not ordinarily be assigned more than six books for review during a year;(iii)A reviewer will be paid the following fee per book reviewed by him, namely:-(a)Rs. 50/- for a book with 100 pages or less;(b)Rs. 60/- for a book with more than 100 pages; but less than 200;(c)Rs. 70/- for a book with more than 200 pages;(iv)each book will be reviewed accordingly by two reviewers provided that it shall always be competent for the Executive Council to relax the requirement in respect of appointment of more reviewers in special circumstances.(v)In regard to books of Mathematics and Science the answers of all problems in each of such books approved for sanction shall be arranged to be checked by a Reviewer (ordinarily the one by whom the original review of the book was made) and in case of errors, it will be incumbent for the author or publisher to provide an errata to the book concerned.(vi)The reviewer will be paid additional fees of Rs. 60/- and Rs. 30/- for each book in Mathematics and Science respectively for checking up answers of all problems and preparing an errata in case of wrong answers.(vii)A reviewer shall be paid Rs. 50/- for each book for examining the printed copies of a manuscript or typed book to check whether all corrections and modifications suggested have been properly and satisfactorily carried out, and also whether all the printed matter is in accordance with the manuscript or typed copy of the answer book and whether the suitability of the book for according sanction number and releasing it for sale can be certified and if so for furnishing such certificate.(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.(16)Authors or publishers submitting books for consideration shall not be entitled to have either the copies of the reports of the reviewers or the recommendations or observations of the Committees of the Board thereon. The reason for rejecting the book shall not be communicated to them. Strict secrecy shall be maintained in respect of all matters relating to the appointment of reviewers and their reports, or the observations or recommendations of the various committees or of any discussions in the meeting regarding the merits or demerits of the books.(17)It shall always be competent for the Board, after calling upon the author or publisher to show cause as to why such action may not be taken to remove from the sanctioned list any text-book in case any deterioration, serious defect or deficiency is notified later on it or in the event of any breach of undertaking given by the author or publisher. The decision of the Board in this respect shall be final.(18)The text-books for all standards, including the final standard which were approved, sanctioned or prescribed by the competent authorities immediately before the appointed day, shall continue to be so approved, sanctioned or prescribed for the respective standards upto and inclusive of the academic year 1976-77 and for the final examination upon and inclusive of October, 1977.(19)Where the Board has sanctioned a text-book for a specified period, it shall be competent for the Board to extend the period of sanction, from time to time, but not beyond the total period of more than three academic years, after broad scrutiny by the Board of studies or without any fresh review or scrutiny as it deems fit.(20)No sanction of the Board will be necessary for use of any book as a supplementary reader for inclusion in teacher's or pupil's libraries or for giving such books as prizes to pupils.
