Section 18 in Goa Computerised Network Lottery Rules, 2003
18. Appointment of agent.
(1)The Government may after inviting open tenders and on the recommendation of the Tender Scrutiny Committee or any Organisation authorised by the Government in this behalf appoint one or more marketing agents for selling the Computerised network lottery tickets. The Government may permit such agents to set up the required infrastructure and use of technology for the purpose.(2)The Government may specify the qualification, experience and terms and conditions for appointment of marketing agents and sub agents.(3)The marketing agent appointed under sub-rule (1) may appoint sub-agents for sale of tickets and such sub-agents shall possess the qualification and experience as may be specified by the Government from time to time. The marketing agents appointed shall be responsible for sub-agents adherence to procedure compliance with codes of practice, prevention of frauds in issue of tickets, payment of prizes, etc.(4)It shall be open to the Government to terminate the agency of marketing agent for good and sufficient reasons after giving him a reasonable opportunity of being heard. It shall be open to the Government to forfeit the security deposit if irregularities are noticed in the discharge of functions of the marketing agent or any violation of conditions in the agreement. The decision of the Government in this respect shall be final and binding on the marketing agent.
