Section 11 in Goa Computerised Network Lottery Rules, 2003
11. Holding of the draw.
(1)The date and time of draw shall be indicated on the ticket. Under exceptional circumstances or for any other unforeseen reason, the Director may postpone the date and time' of draw to any other date and time. The Director shall publish the postponed date and time of draw in newspapers having wide circulation. The draw shall be conducted within such period and time as may be specified by the Government.(2)The draw shall be held in a place open for public located within the State of Goa, in the presence of the committee. Wide publicity shall be given about the date, time and place of, the draw.(3)The draw shall be conducted by the Government as per the pre-announced schedule by operating the draw machine or any mechanical or electronic method or any other method which can produce random selected winning numbers for each lottery Scheme in a visibly transparent manner.(4)The Committee shall make a note of the prize winning numbers. The prize winning numbers shall be cross checked with the prize winning ticket numbers entered in the register maintained for this purpose.(5)The result of the draw shall be announced under the signature of the Director and released to the press by the marketing agent.(6)After the prize winning numbers are drawn and displayed, the prize winning ticket numbers shall be entered in the register and "the entries , in the register shall be signed by the members of the Committee or their nominees who have " represented them at the time of such draws.(7)After the draw is over, all records including the register shall be kept in the custody of the Director for a minimum period of three years after which they shall be destroyed. The ticket shall be preserved for a period of five years from the date of draw:Provided that such records and tickets when required for statutory audit or for production ,in the court of law, they shall be kept and preserved beyond the aforesaid period.(8)Wide publicity shall be given to the result of each draw including conducting of live telecast" of the draw process, print and other Audio visuals media etc. list of draw shall also be published in the Official Gazette or in such other manner which shall constitute the Official announcement of the result.
