Section 3 in The Goa, Daman and Diu Public Health Act, 1985
3. Constitution of Public Health Board.
(1)As soon as may be after the commencement of this Act, the Government shall cause to be constituted for the Union territory of Goa, Daman and Diu, a Public Health Board consisting of the following members, namely:-(a)[ the Chief Secretary of Goa; [Section 3 was amended by the Amendment Act 22 of 2006, thereafter by Amendment Act 10 of 2009 sub-clause (a) to (k) substituted.](b)the Secretary (Health);(c)the Law Secretary;(d)the Collector of North (North Goa District);(e)the Collector of South (South Goa District);(f)the Principal Chief Engineer, PWD;(g)the Superintendent of Police, North (North Goa District);(h)the Superintendent of Police, South (South Goa District);(i)the Director of Municipal Administration;(j)the Director of Panchayats; and(k)three persons having special knowledge of matters relating to Public Health or Public engineering.](2)Members nominated under clause [(f)] [['the reference of clause (f) is related with the provisions of original sub-section (1) of the Act which read as follows:</p>'(f) three persons having special knowledge of matters relating to public health or public engineering' which after the Amendment become clause (k).]] of sub-section (1) shall hold office for a period of one year from the date of nomination but shall be eligible for re-nomination.(3)[The Chief Secretary of Goa] [Substituted by the Amendment Act 10 of 2009.] shall be the President of the Public Health Board and the Director of Health Services shall be its Secretary.
