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State of Goa - Section

Section 51 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

51. Vigilance Committee.

(1)The Board shall appoint the Vigilance Committee/s to overview the conduct of SSC/HSSC Examinations through the surprise visits to the centres/sub-centres of examinations and to check the malpractices, if any, adopted during the conduct of examination.
(2)The Vigilance Committee/s shall,-
(a)overview the conduct of examination through visits;
(b)check the malpractice, if any, adopted during the conduct of examination and report such case to the Secretary;
(c)help to have an additional check in the conduct of examination;
(d)bring to the notice of the Board any lapses, if detected, during the conduct of examination;
(e)suggest to the Board ways and means for further improvements in the examination system.
(3)The Vigilance Committee shall make visits according to the norms laid by the Board, bring the cases needing urgent action to the notice of the concerned Conductor/Deputy Conductor/Block Supervisor and submit their reports to the Board accordingly with the suggestions, if any, for improvement.