Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 68 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

68. Duties and responsibilities of the Custodian of answer books.

(1)The Assessment Camp Custodian shall perform his/her duties as per norms laid down by the Board under the supervision of the Camp Officer.
(2)The Custodian of answer books shall be jointly responsible with Camp Officer and Camp Observer for the issue and collection of answer books to the chief of the subject everyday and for the safe custody of answer books during the assessment period. He/She shall be jointly responsible with the concerned Assistant Secretary of the Board when the papers of the said subjects are stored in the custody of the Board. He/She shall maintain the necessary records of receipt of answer books to his/her custody from the examination centres/coding camp.
(3)He/She shall distribute the answer books to the Chief of the subject, subject-wise and obtain acknowledgement for the same everyday and maintain the records for the same.
(4)At the end of the day, he/she shall receive the answer books assessed/unassessed, handed over by the chief of the subject, check the same, arrange them in serial order, make the entries in the respective register and store the answer books in safe custody under the supervision of the camp officer.
(5)He/She shall collect various reports on assessment, submitted by the assessment staff.
(6)On the last day of the assessment camp, with the help of the staff he/she shall pack up all the material, stationery, records, answer books and transport the same to the Board's office under the supervision of the Camp Officer.
(7)He/She shall hand over the records, material, stationery, etc. transported from the assessment camp to the respective sections in the office of the Board.
(8)He/She shall arrange the answer books in the safe custody for which he/she shall be responsible for a period of 90 days from the date of declaration of results.
(9)He/She shall locate and hand over the particular answer book to the Assistant Secretary according to the requisition and obtain his/her signature in token of having received the same during the settlement of discrepancies.
(10)He/She shall keep the record of the requisitions of answer books and the acknowledgement towards the receipt of the requisitioned answer books, which he/she may produce, if required.
(11)During verification he/she shall locate and hand over the answer books to the Assistant Secretary according to the requisition and keep the record of the same.