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State of Odisha - Section

Section 28 in The Orissa Rules for the Preparation and Publication of State Text-Books for Primary Schools, 1963

28.

After completing the scrutiny of the manuscripts, the Scrutiny Committee shall record their opinion on each manuscript in the form prescribed for it (Appendix-IV). As soon as they come to the conclusion that a particular manuscript is the best among those submitted, they will record their opinion in the form of a resolution in the Minute-Book stating clearly the serial number of the selected manuscript and the symbolical name of the writer. The resolution shall be signed by all the members present and handed over to the convener who shall send the resolution to the convener of the Working Committee. The convener of the Working Committee shall place the resolution before a meeting of the Working Committee, which shall consider the recommendations of the Scrutiny Committee and come to a decision. The Working Committee shall also record its decision in the shape of a resolution in the Minute-Book. It shall be signed by all the members present and made over to the convener who shall, thereafter, place it before the Press, Preparation and Publication Committee for acceptance and onward recommendation to Government for approval.