Section 16 in The Rajasthan Secondary Education Regulations, 1957
16. The following procedure is laid down for submission of books by the publishers or authors of books for consideration of the Committees of Courses:-
(1)Publishers or authors intending to submit their books to the Board should first get themselves registered with the Board on filling up an approved application form. This registration shall be valid for five years renewable for a subsequent period of five years on a further application.(2)Books submitted by publishers or authors not registered with the Board, shall not be considered.(3)Full name and address of the author of a book, submitted for consideration, should be given by the publishers on each book and the publishers must produce satisfactory evidence that the book is the production of the author named.(4)Publishers should disclose clearly, while submitting a book, whether they or any of their near relatives have any financial interest in any other firm of publishers.(5)Publishers or authors should submit seven copies of each book to the Board by the 30th June every year at the latest. They should also send two additional copies of each book in the subject of English and Hindi, and other compulsory subjects, without title page and without even containing the name of the publisher or the author (along with 7 copies of the book).(6)No book shall be sent by the publishers or authors direct to the members of a Committee of Courses.(7)On the reverse of the title page of each copy of a book (excluding the copies without title page etc.), a slip of paper should be pasted securely containing the following information:-(i)Name of the book.(ii)Name of the author in full with address.(iii)Name of the publisher and his registered number in the Board.(iv)Name of the subject.(v)Name of class for which intended.(vi)Purpose (whether submitted as a text-book or supplementary reading or for library etc.)(vii)Price.(viii)Number of pages.(ix)Whether the book was submitted before, and, if so, when?(x)Date.(xi)This is to certify that there has been no infringement of copy right rules in the book entitled......(xii)Signature of the publisher.(8)The words "Specimen", (year), should be stamped boldly on the first page of each book and on several other pages inside the book.(9)All books should be sent prepaid.(10)Separate forwarding letters should be sent for books relating to each subject.(11)If a book is prescribed or recommended by the Board for any examination, the publishers or authors should sent two copies of each book for record in the Board. They should also sent two copies of the same book whenever they bring out a new edition so long as that book remains in force so that it could be checked with the specimen originally submitted by them.(12)Canvassing by the publishers or authors for their books will render them liable to be removed form Register.
