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State of Punjab - Act

The Punjab School Education Board (Submission of Books and their Approval) Regulations, 1979

PUNJAB
India

The Punjab School Education Board (Submission of Books and their Approval) Regulations, 1979

Rule THE-PUNJAB-SCHOOL-EDUCATION-BOARD-SUBMISSION-OF-BOOKS-AND-THEIR-APPROVAL-REGULATIONS-1979 of 1979

Published on 11 March 1980
Commenced on 11 March 1980
[This is the version of this document from 11 March 1980.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab School Education Board (Submission of Books and their Approval) Regulations, 1979Published vide Punjab Government Notification No. 579/DSA-PSEB-80/885 dated 11.3.1980

1. Short title.

- These regulations may be called the Punjab School Education Board (Submission of Books and their Approval) Regulations.

2. Commencement.

- These regulations shall come into force from the academic year 1980.

3. Definitions.

- In these regulations, unless there is anything repugnant in the subject or context :-

(a)"The Act" means the Punjab School Education Board Act, 1969;

(b)"Approved" with its grammatical variations used with reference to a work means approved by the Board for use as a text-book or other book of study for imparting education for study in recognised institutions;

(c)"Other Books of Study" means any books used in addition to the text-books;

(d)"Course of Instruction" means outlines of the course that is to be covered in imparting school education;

(e)"Entry" means any text-book or other book of study submitted for approval of the Board under these regulations;

Note. - The same entry in different languages shall be treated as separate entries.

(f)"Party" means a publisher, author-publisher or any other person who submits an entry for the consideration of the Board;

(g)Other terms and expressions have the meanings as respectively assigned to them in the Act.

4. [ Text-book Committee. [Substituted vide Board's item No. 2(5) dated 6-8-1993.]

- The Academic Council shall approve text-books, other books, instructional material, maps and practical notebooks on the recommendation of the sub- committee of the Academic Council constituted by the Chairman for this purpose.]

5. [ Subject Committee. [Substituted vide Board's item No. 2(5) dated 6-8-1993.]

- The Chairman shall set up a Subject Committee in each subject or a group of related subjects to frame courses of instruction in the subject/s concerned or to propose modifications therein for consideration of the Academic Council.]

6. Approval of Books.

- (i) The Board shall invite entries through public notice to approve any text-book/s or other books of study.

(ii)The entries shall be invited before the month of October preceding the academic year in which such books are proposed to be introduced, unless otherwise ordered by the Chairman.

(iii)[ In case the author and the publisher are different persons, their full particulars and a copy of the agreement between them, shall be submitted at the time of agreement between the Board and the party.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.]

(iv)[(a) The party shall submit 6 copies of the entry along with a reviewing fee as may be fixed by the Chairman from time to time.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.]

(b)The reviewing fee for the translated version of any entry already approved for which approval is being sought, shall be the same as for the original version or as may be fixed by the Chairman.

(v)[ A party must submit, an affidavit at the time of agreement alongwith his entry, that it does not contain any material covered by copy-right, or that necessary permission for reproduction of copy-right, material in the entry has been obtained from the copy-right holder (s). In case an entry contains any material covered by copy-right, the party must specify the same clearly.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.]

(vi)

(a)Each entry shall be reviewed individually and confidentially by three reviewers. No person shall be appointed as a reviewer, if he is an author of any -

(i)approved text-book or other book of study in the subject concerned other than the publication of the Board;

(ii)'Help-book', 'Guide' or 'Notes' on the subject of entry;

(iii)he is directly or indirectly interested in the entry or its author, author-publisher or the publisher.

(b)The reviewers shall be appointed by the Chairman.

(c)The Chairman can have an entry reviewed by a fourth reviewer, if he considers it necessary, after receipt of the review reports of three reviewers appointed as per (a) above.

(vii)[ The reports of the reviewers shall be placed before the sub-committee which shall make its recommendations to the Academic Council as to whether a particular entry should be approved or not.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.]

(viii)[ The Chairman may reject any entry without assigning any reason.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.]

(ix)[ No party shall be entitled to ask for copies of the report of the reviewers, or the recommendations or the reasons for rejection of the entry.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.]

(x)The approved entry shall not contain anything prejudicial to the cause of national integration or anything which is likely to injure religious feelings of any community.

(xi)For each approved entry, the party concerned shall deposit with the Board in favour of the Secretary a security fee as may be fixed by the Board.

(xii)

(a)The party shall observe specifications with regard to paper, printing, binding and binding materials laid down by the Board for production of an approved entry. Before placing an approved entry in the market for sale, the party shall submit three copies of the entry which it has produced, alongwith a statement giving the size and weight of paper, kind of binding, size and weight of cover paper and weight of straw board which he has used in its production. The party shall release the entry for sale after obtaining release order from the office of the Board.

(b)The party shall supply three copies of every reprint of the approved entry before releasing it for sale, and shall submit, alongwith the copies, a statement giving the size and weight of paper, kind of binding, size and weight of cover paper and weight of straw board which it has used in the production of the edition in question. The party shall release the book for sale after obtaining permission of the Board to this effect.

(c)No alteration of any kind shall be made in the approved entry without prior permission of the Board.

(xiii)[ The price of an approved entry shall be fixed by the Chairman and the party shall sell the entry at that price.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.]

(xiv)[(a) An entry shall remain approved for the term specified by the Chairman, after which the approval shall automatically stand cancelled. However, the term may be extended at the request of the party which should be made atleast three months before the expiry of term. But the Chairman reserves to accept or reject the request.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.]

(b)If the entry is to be replaced by the Board's own publication, the party shall be informed of it before the expiry of the term of agreement.

(c)The Board shall be under no obligation to purchase or take over any stocks of the approved book left with the party after the termination of the agreement, and the party shall have no claim whatsoever on account thereof.

(xv)The Board may approve one or more text-books in a subject.

(xvi)[ The party shall pay to the Board such amount (if any) as royalty/recommendation fee as the Chairman may decide. The payment shall be made according to the mode as may be laid down by the Chairman. Provided that the royalty shall not be less than 5% and more than 7% depending upon the sale of the book.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.]

(xvii)If the party submitting the entry has published any 'Help-Book' 'Guide' 'Notes' etc. parallel to the entry, its entry shall not be entertained for approval; and if a similar 'Help-Book' etc. is produced after the approval of the entry, the Board shall cancel the approval of that entry and may take such other action, as it may deem fit.

(xviii)If at any time it comes to the notice of the Board that a party has infringed any of these regulations, the Board may cancel the approval and also forfeit a part or whole of the security.

(xix)In case of any dispute between the party and the Board, the decision of the Chairman thereon shall be final and biding on both the parties.

(xx)The Chairman may lay down the proforma for the reviewers report keeping in view the nature and subject matter of the Book.

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