Section 2(17) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(17)It shall always be competent for the Board, after calling upon the author or publisher to show cause as to why such action may not be taken to remove from the sanctioned list any text-book in case any deterioration, serious defect or deficiency is notified later on it or in the event of any breach of undertaking given by the author or publisher. The decision of the Board in this respect shall be final.
