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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(13) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(13)
(i)Each Board of Studies shall prepare a panel of reviewers composed of three times the number of reviewers needed in the respective subjects and submit it to the secretary. The reviewers whose names are included in the panel shall be well qualified in the subject and the language of the books which they have to review. Particulars regarding their qualifications, teaching experience etc. will also be indicated in the panel;
(ii)The appointment of reviewers shall be made by the Chairman from the panels submitted by the respective Board of studies;
(iii)No person shall be appointed as a Reviewer, if -
(a)he is a member of the Board;
(b)he is a member of any Board of Studies;
(c)he is an author or publisher of any book submitted for consideration as a text-book;
(d)he is a person who has direct or indirect financial interest in the printing or publication of a book submitted for consideration.
(iv)It shall be competent for the Chairman to waive any of the above disqualification except the disqualification mentioned at (a) above, in special circumstances, on the recommendation of the Board of Studies.