Section 30 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
30. Disqualification of the persons appointed for examination work.
(1)A person shall be disqualified for being appointed as a Chairman of Paper-Setter's Panel, Paper-Setter, Translator, Conductors, Deputy Conductors, Supervisors, Chief Moderator, Senior Moderator, Associate Moderator, Moderator, Senior Examiner, Associate Examiner, Examiner, Internal Examiner, External Examiner, etc. and the other administrative staff on the following conditions:-(a)If his/her near relative is a candidate for the said public examination.However, in case of the staff appointed for paper setting work and/or the assessment work shall not be considered as disqualified, if his/her near relative has not offered the particular subject in which the person is appointed for paper setting and/or the assessment work.Explanation. - The term "near relative' means the following.,-'wife', 'husband', 'son', 'daughter', 'brother and sister'.(b)If he/she is having or has had during the academic year any share in the working of a coaching class for SSC/HSSC Examination either partly or wholly.Note. - The special remedial classes organised by a school for their students to be conducted in the institution shall, however, not constitute a disqualification under this sub-clause.(c)If he/she is the author or publisher or has any financial interest in the publication of any guide or annotations or any subject specified for the secondary and higher secondary courses;(d)If he/she is an employee of the Board or member of the Board or convenor of Board of Studies.(e)If he/she has been disqualified for appointment as a paper-setter, translator, examiner, moderator, etc. by any statutory University or any Examination Board or at any examination held by or under the authority of the Government.(f)If he/she himself/herself is a candidate appearing for the examination.(2)A person shall be disqualified for being appointed as a paper-setter, chairman of the panel of paper-setters in a subject, if he/she is the author or publisher of, has any financial interest in the publication of a text-book prescribed for the final examination in such subjects or a book covering substantially the syllabus prescribed for the final examination. However, the writer appointed by the Board for writing its text-books will not be disqualified.(3)The question whether a book is a guide or a book of annotations or a text-book of the nature referred to in clauses (1) and (2) above shall be decided by the chairman of the Board whose decision shall be final.(4)A person who is sent appointment for the confidential work of examination shall acknowledge the receipt of the same with his/her acceptance to the office of the Board through the head of the Institution in writing, certifying that he/she is not covered under disqualification rule or inform that he/she is covered under disqualification rule, specifying the clause therein.
