Section 6 in The Punjab School Education Board (Submission of Books and their Approval) Regulations, 1979
6. Approval of Books.
- (i) The Board shall invite entries through public notice to approve any text-book/s or other books of study.(ii)The entries shall be invited before the month of October preceding the academic year in which such books are proposed to be introduced, unless otherwise ordered by the Chairman.(iii)[ In case the author and the publisher are different persons, their full particulars and a copy of the agreement between them, shall be submitted at the time of agreement between the Board and the party.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.](iv)[(a) The party shall submit 6 copies of the entry along with a reviewing fee as may be fixed by the Chairman from time to time.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.](b)The reviewing fee for the translated version of any entry already approved for which approval is being sought, shall be the same as for the original version or as may be fixed by the Chairman.(v)[ A party must submit, an affidavit at the time of agreement alongwith his entry, that it does not contain any material covered by copy-right, or that necessary permission for reproduction of copy-right, material in the entry has been obtained from the copy-right holder (s). In case an entry contains any material covered by copy-right, the party must specify the same clearly.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.](vi)(a)Each entry shall be reviewed individually and confidentially by three reviewers. No person shall be appointed as a reviewer, if he is an author of any -(i)approved text-book or other book of study in the subject concerned other than the publication of the Board;(ii)'Help-book', 'Guide' or 'Notes' on the subject of entry;(iii)he is directly or indirectly interested in the entry or its author, author-publisher or the publisher.(b)The reviewers shall be appointed by the Chairman.(c)The Chairman can have an entry reviewed by a fourth reviewer, if he considers it necessary, after receipt of the review reports of three reviewers appointed as per (a) above.(vii)[ The reports of the reviewers shall be placed before the sub-committee which shall make its recommendations to the Academic Council as to whether a particular entry should be approved or not.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.](viii)[ The Chairman may reject any entry without assigning any reason.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.](ix)[ No party shall be entitled to ask for copies of the report of the reviewers, or the recommendations or the reasons for rejection of the entry.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.](x)The approved entry shall not contain anything prejudicial to the cause of national integration or anything which is likely to injure religious feelings of any community.(xi)For each approved entry, the party concerned shall deposit with the Board in favour of the Secretary a security fee as may be fixed by the Board.(xii)(a)The party shall observe specifications with regard to paper, printing, binding and binding materials laid down by the Board for production of an approved entry. Before placing an approved entry in the market for sale, the party shall submit three copies of the entry which it has produced, alongwith a statement giving the size and weight of paper, kind of binding, size and weight of cover paper and weight of straw board which he has used in its production. The party shall release the entry for sale after obtaining release order from the office of the Board.(b)The party shall supply three copies of every reprint of the approved entry before releasing it for sale, and shall submit, alongwith the copies, a statement giving the size and weight of paper, kind of binding, size and weight of cover paper and weight of straw board which it has used in the production of the edition in question. The party shall release the book for sale after obtaining permission of the Board to this effect.(c)No alteration of any kind shall be made in the approved entry without prior permission of the Board.(xiii)[ The price of an approved entry shall be fixed by the Chairman and the party shall sell the entry at that price.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.](xiv)[(a) An entry shall remain approved for the term specified by the Chairman, after which the approval shall automatically stand cancelled. However, the term may be extended at the request of the party which should be made atleast three months before the expiry of term. But the Chairman reserves to accept or reject the request.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.](b)If the entry is to be replaced by the Board's own publication, the party shall be informed of it before the expiry of the term of agreement.(c)The Board shall be under no obligation to purchase or take over any stocks of the approved book left with the party after the termination of the agreement, and the party shall have no claim whatsoever on account thereof.(xv)The Board may approve one or more text-books in a subject.(xvi)[ The party shall pay to the Board such amount (if any) as royalty/recommendation fee as the Chairman may decide. The payment shall be made according to the mode as may be laid down by the Chairman. Provided that the royalty shall not be less than 5% and more than 7% depending upon the sale of the book.] [Substituted vide Board's item No. 2(5) dated 6-8-1993.](xvii)If the party submitting the entry has published any 'Help-Book' 'Guide' 'Notes' etc. parallel to the entry, its entry shall not be entertained for approval; and if a similar 'Help-Book' etc. is produced after the approval of the entry, the Board shall cancel the approval of that entry and may take such other action, as it may deem fit.(xviii)If at any time it comes to the notice of the Board that a party has infringed any of these regulations, the Board may cancel the approval and also forfeit a part or whole of the security.(xix)In case of any dispute between the party and the Board, the decision of the Chairman thereon shall be final and biding on both the parties.(xx)The Chairman may lay down the proforma for the reviewers report keeping in view the nature and subject matter of the Book.
