Section 4 in The Goa, Daman and Diu Public Health Act, 1985
4. Functions of the Public Health Board.
(1)The Public Health Board shall advise the Government on such matters as the Government may, from time to time, refer to it.(2)The meetings of the Board and the mode of transaction of meetings shall be governed by such regulations as may be framed by it.(3)The proceedings of the Board shall not be invalidated by reason of any vacancy in the office of the President, the Secretary or a member.
