Section 8(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(2)The Secretary shall exercise the following powers namely:-(i)to sign pay bills of the employees of the Board, working in his office and to pass for payment all travelling allowance bills, other than those of the members of the Board, its Committees and Gazetted Officers of the Board working in the Board's office;(ii)to grant leave other than special disability leave to the class IV servants of the Board working in Board's office and to appoint substitutes in their place;(iii)subject to the budget provision sanctioned under sub-section (5) of section 39 of the Act to sanction the purchase or hire of store, forms stationery furniture and other equipment required for the Board's office or to enter into contract for the purpose of the Act, if the cost of each such purchase or hire or the expenditure involved in a contract does not exceed Rs. 100/-;(iv)to supply on request, free of charge, priced publications of the Board for official use, to Government and semi-Government bodies and to Universities or educational or public bodies and to eminent visitors to the Board's office;(v)to supervise control and co-ordinate the work of his subordinate officers and staff in the Board's office;(vi)to determine and assign the duties to be performed and powers to be exercised by the Joint Secretary and the Assistant Secretary in the Board's office, under general or special orders of the Chairman;(vii)to make all necessary arrangements for the conduct of final examinations to be held by the Board, in accordance with the directions of the Executive Council, Examination Committee and the Chairman;(viii)to arrange for the tabulation of the marks in various subjects and the preparation of result sheets of the final examinations conducted by the Board;(ix)to issue on behalf of the Board, certificates (in the form prescribed by the Board) of having passed the Board's Examinations, to successful candidates;(x)to furnish the Education Department, annually, with a list of schools recognised by the Board, specifying the period and subject or subjects in which recognition has been granted;(xi)to decide cases of admission of candidates to the final Examinations conducted by the Board;(xii)to submit to the Chairman doubtful cases of admission to the candidates to the final examination for decision.
