Section 56 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
56. Qualification for appointment of Moderators/Examiners.
(1)A person to be appointed as moderator in a subject shall fulfil the following conditions,-(A)For SSC Examination:(a)He/She should have offered that subject for the degree examination.(b)He/She should have at least 10 years' experience of teaching the subject to the top classes viz. VIII, IX and X of a secondary school or any of the classes in a higher secondary school or a recognised training institute.(c)He/She should have an experience as an Examiner for at least five times at the secondary school certificate examination held by any Examining body during the preceding 10 years.(d)He/She shall be a person who is in touch with the teaching of the subject to the top classes (VIII, IX and/or X) in a secondary school or a recognised training institute for more than 3 preceding years.(e)He/She shall have an experience of setting a question paper in the subject at least thrice during the preceding ten years.(B)For HSSC Examination:(a)He/She should have studied the subject at post graduate degree level.(b)He/She should have at least 10 years' experience of teaching the subject in a Higher Secondary School.(c)He/She should have an experience as an Examiner for at least five times at the higher secondary school certificate examination held by any Examining body during the preceding 10 years.(d)He/She shall be a person in touch with the teaching of the subject in a higher secondary school for at least three preceding years.(e)He/She shall have an experience of setting a question paper in the subject at least thrice during the preceding ten years.(2)A person to be appointed as an examiner shall fulfil the following conditions-(A)For SSC Examination:(a)he/she holds a degree in that subject and is a member of the teaching staff of a secondary school.(b)he/she has at least 5 years teaching experience of teaching the subject.(c)he/she has the experience of teaching that subject to the top classes (i.e. VIII, IX and X) of a secondary school for at least 5 years.(d)he/she is in touch with the teaching of that subject to the top classes (i.e VIII, IX and X) in a secondary school for more than three preceding years.(B)For HSSC Examination:(a)he/she holds a post graduate degree in that subject and is a member of the teaching staff of a Higher Secondary School.(b)he/she has at least 5 years teaching experience of teaching the subject to higher secondary classes.(c)he/she is not ordinarily out of touch with the teaching of that subject for higher secondary classes for more than three preceding years.(3)In the case of technical subjects, a person to be appointed under clauses (1) and (2) above should ordinarily have had an experience of teaching the subject to the top classes (i.e.VIII, IX and/or X) in a secondary school or any of the classes in a college or a Higher Secondary School, or Polytechnic or any other recognised Technical Institution.(i)for 3 years if he/she holds a degree in Engineering;(ii)for 5 years if he/she holds a diploma in Engineering.(4)It shall be competent for the Board to decide which other examination conducted by a Rural Institute or other Examining Bodies like the Rashtra Bhasha Samiti Sabha, etc. be held equivalent to a University degree purely for the purposes of this rule.(5)In case of non-availability of qualified person mentioned in (1) to (2) above in any subject, the concerned Board of Studies shall be competent to recommend relaxation in the required qualification, subject to the approval by the Executive Council and the Board.(6)In case of non-availability of experienced persons mentioned in (1) to (2) above in any subject, the Chairman shall be competent to allow relaxation in the required condition.
