Section 38 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
38. Duties of the Translator.
(1)A translator appointed for translation of question paper shall be responsible for translating the question paper in the correct and unambiguous language, without deviation from the original question paper set in English. He/She shall carry out the work according to the norms laid down by the Board for the purpose.(2)During the course of the translation, the translator shall point out to the paper-setter and the Chairman of the panel, in case, if any of the questions set cannot be translated objectively.(3)On completion of the translation of paper, the translator shall prepare three copies of translated question paper which shall be neat, legible and error-free. The same shall be handed over to the paper-setter who in turn shall submit the same to the CPSP.(4)He/She shall maintain absolute secrecy regarding all matters connected with the paper setting and shall take meticulous care to observe the instructions and any other procedures laid down by the Board from time to time.(5)On completion of the work of translation, the translator shall submit the certificate to the extent that the work of translation of the question paper has been done in accordance with the norms laid down by the Board, in specified form duly countersigned by the CPSP. He/She shall be solely responsible for the translation work done by him/her.
