Section 42 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
42. Conduct of practical examinations.
(1)The practical examinations for SSC/HSSC shall be conducted by the Board in accordance with the norms laid down by the Board.(2)The Head of the institution in the concerned school shall be responsible for making necessary arrangements and smooth conduct of practical examinations as per specified norms.(3)Wherever practical work has been specified in the syllabus in any subject for the examination, a record of such work done by each candidate offering the subject in the form specified by the Board shall be duly maintained and attested by the Head of the secondary or higher secondary school concerned and the same shall be produced or forwarded for the purpose of evaluation in such manner and according to such directions as may be issued by the Board from time to time.(4)The guidelines, instructions and modalities pertaining to the conduct of practical examination in the concerned subjects shall be supplied by the Board.(5)The stationery, material and the sets of required question papers for the conduct of practical examination shall be sent to every place of practical examination.(6)The External and Internal Examiners shall be appointed for every batch in each subject for conducting practical examination under usual conditions of eligibility.(7)No examination in practicals shall be conducted in absence of any Examiner, either Internal or External.(8)In case of non-reporting of the External Examiner in time, the Head of the institution shall be competent to appoint another Examiner from other school as an External Examiner under intimation to the Secretary.(9)The External Examiner appointed shall invariably be from the other school.(10)The practical examinations, if conducted in absence of Internal and External Examiners shall be invalid.(11)The invalid practical examination shall be re-conducted by re-scheduling the same.(12)The assessment of practical examination shall be done on the spot by both the examiners as per the guidelines supplied by the Board.(13)The sealed packets of mark lists and the sealed packets of answer papers shall be submitted by the Internal and External Examiners jointly to the Head of the institutions.(14)The Head of the institution shall submit the sealed packets of the mark lists and the answer books of practical examinations to the Secretary immediately after the conclusion of the practical examinations.
