Section 2(14) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(14)(i)Each reviewer shall forward to the secretary by such date as may be specified his report in an approved form regarding the review of the books assigned to him pointing out the merits and demerits of each book in details and shall also express his definite opinion in respect of each book whether or not it is recommended for sanction subject to conditions, if any;(ii)A reviewer shall not ordinarily be assigned more than six books for review during a year;(iii)A reviewer will be paid the following fee per book reviewed by him, namely:-(a)Rs. 50/- for a book with 100 pages or less;(b)Rs. 60/- for a book with more than 100 pages; but less than 200;(c)Rs. 70/- for a book with more than 200 pages;(iv)each book will be reviewed accordingly by two reviewers provided that it shall always be competent for the Executive Council to relax the requirement in respect of appointment of more reviewers in special circumstances.(v)In regard to books of Mathematics and Science the answers of all problems in each of such books approved for sanction shall be arranged to be checked by a Reviewer (ordinarily the one by whom the original review of the book was made) and in case of errors, it will be incumbent for the author or publisher to provide an errata to the book concerned.(vi)The reviewer will be paid additional fees of Rs. 60/- and Rs. 30/- for each book in Mathematics and Science respectively for checking up answers of all problems and preparing an errata in case of wrong answers.(vii)A reviewer shall be paid Rs. 50/- for each book for examining the printed copies of a manuscript or typed book to check whether all corrections and modifications suggested have been properly and satisfactorily carried out, and also whether all the printed matter is in accordance with the manuscript or typed copy of the answer book and whether the suitability of the book for according sanction number and releasing it for sale can be certified and if so for furnishing such certificate.
