Section 36 in The Goa Education Development Corporation Act, 2003
36. Officers of the Corporation may be vested with other powers.
- The State Government may, by notification in the Official Gazette, nominate any officer of the Corporation to be a controller or licensing authority under any law for the time being in force relating to the procurement or distribution of any commodity in respect of the educational institutions established or to be established in the educational estates or educational areas entrusted to or developed by the Corporation and no such nomination shall be called into question merely on the ground that such officer is not an officer of the State Government.
