Section 24 in The Goa, Daman and Diu School Education Act, 1984
24. Advisory Board.
(1)There shall be constituted an advisory board to be called the Goa, Daman and Diu School Education Board (hereinafter referred to as the Advisory Board) for the purpose of advising the Government on matters of policy relating to education in the Union territory.(2)The composition of the Advisory Board shall be as follows, namely:-(a)the Chairman of the Goa, Daman and Diu Board of Secondary and Higher Secondary Education, ex officio;(b)three persons, who are the heads of recognized private schools;(c)[four] [Substituted by the Amendment Act 25 of 2008.] representatives of organizations of teachers of recognized private schools;(d)three representatives of the managements of recognised private schools;(e)the Director, who shall be the Secretary to the Advisory Board;(f)the Principal of one of the colleges in the Union territory;(g)two members of the Legislative Assembly of the Union territory to be nominated by the Speaker;(h)two eminent educationists;(i)two representatives of the parents and guardians of the students of recognized private schools; and(j)two representatives of the students of recognized private schools.(3)[The Minister for Education shall be the Chairman of the Advisory Board and the members referred to in clauses (b), (c), (d), (f), (h), (i) and (j) of sub-section (2) shall be nominated by the Government.] [Substituted by the Amendment Act 1 of 1989.](4)The Advisory Board shall regulate its own procedure.(5)The term of office of every member of the Advisory Board and travelling and other allowances payable to a member of the Advisory Board shall be such as may be prescribed.
