Section 63 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
63. Duties and functions of the Moderator.
(1)The Moderator shall be responsible to distribute, co-ordinate and monitor the work of assessment among the Examiners assigned to his/her unit while adhering to the norms specified by the Board for assessment of the answer books.(2)He/She shall be responsible to maintain the discipline of his/her group of Examiners and shall report to the Chief/Senior Moderator, if any Examiner from his/her unit is found to be indulging in the acts contrary to the instructions issued.(3)He/She shall collect the required number of answer books from the Chief Moderator and submit them back at the end of the day under acknowledgement.(4)The Moderator shall distribute the answer books to the Examiners of his/her unit and shall obtain from each of them acknowledgement in the specified form.(5)The total number of answer books with the range of scores to be selected for the moderation work shall be as per the norms laid down by the Board from time to time. He/She shall ensure that the assessment of every Examiner has been moderated proportionately. However, he/she shall moderate the first packet of assessed answer books submitted by every Examiner, in full and give necessary instructions for improvement in assessment, if needed.(6)If the assessment work inclusive of its speed, of any examiner is found to be deviating much of the mark, he/she shall inform the Examiner accordingly and report the Chief Moderator/Senior Moderator, if necessary.(7)If a difference of opinion arises between an Examiner and a Moderator about awarding of marks in general or to an answer in particular, he/she shall refer the matter to the Chief/Senior Moderator whose opinion shall prevail. All such cases shall be reported to the Secretary, in writing for approval.(8)He/She shall ensure that the variation between the total score assigned by the examiner and by the Moderator/Chief Moderator does not exceed 5 marks.(9)During moderation if a mistake is identified by the Moderator which results in change of allotted marks, it shall not be considered as variation. Such discrepancy shall be brought to the notice of the concerned examiner and got rectified under intimation to the Chief Moderator.(10)He/She shall report the cases of variation beyond 5 marks to the Chief Moderator for further action.(11)If, as a result of moderation, an entry of marks assigned need to be revised, the original entry on the answer book/mark-list shall not be erased or obliterated but shall be cancelled by drawing a line on it with black ink, so that original entry can be deciphered easily. Such entry shall be initialled invariably.(12)During the moderation of an assessed answer book, he/she shall go through the entire text of the answer book and ascertain that the Examiner has adhered to the instructions issued to him/her including the marking scheme, recording and rounding up of the scores, accurate totalling of scores, etc.(13)The work of moderation of answer books shall be completed within three days of completion of assessment by examiners.(14)He/She shall maintain daily records of answer books assessed by each of the examiners of his/her group in the specified proforma.(15)He/She shall hand over all the material to the Chief/Senior Moderator, before leaving the assessment hall every day.(16)He/She shall check the entries made in the mark-list by the examiner by asking him/her to read them against every seat/code number. He/She shall sign on the mark-list in token of having verified the entries for which he/she shall be responsible.(17)The Moderator shall, after moderating the answer books in accordance with the specified norms, hand over the moderated answer books along with corresponding mark- -lists to the Chief/Senior Moderator on acknowledgement in the specified form.(18)He/She shall hand over to the Chief/Senior Moderator the report on the Examiners, the record of daily answer books assessed by each of the examiners and any other report called for by the Secretary.
