Section 30(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(2)A person shall be disqualified for being appointed as a paper-setter, chairman of the panel of paper-setters in a subject, if he/she is the author or publisher of, has any financial interest in the publication of a text-book prescribed for the final examination in such subjects or a book covering substantially the syllabus prescribed for the final examination. However, the writer appointed by the Board for writing its text-books will not be disqualified.
