Section 23(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
(1)Subject to the provisions of the Act and the Rules made thereunder, the Executive Council shall have the following duties and functions, namely:-(i)to determine the form, provide for the custody and regulate the use of the common seal of the Board;(ii)to transfer and accept transfer, hold, control, administer and deal with any property, movable or immovable and funds of the Board and to enter into contract on behalf of the Board provided that no transfer of immovable property shall be made without previous sanction of the Board;(iii)to manage and regulate the finances, accounts and investments of the Board;(iv)to invest, subject to the provisions of the Act, any money belonging to the Board, including any unapplied income, in any of the securities as may be prescribed or in the purchase of immovable property in India, with the like power varying such investments or to place in fixed or call deposits in any Scheduled Bank, any portion of such money not required for immediate expenditure;(v)to accept, receive, hold, control, administer and deal with any fund, bequests, donations, endowments, trusts and other transfers of any property or interest therein or right thereto, placed at the disposal of the Board for specific purposes;(vi)to consider the annual, revised or supplementary budget estimates and the annual accounts of income and expenditure of the Board and the recommendations of the Finance Committee of the Board thereon and to submit them to the Board;(vii)to recommend the number of Joint Secretaries and Assistant Secretaries to be appointed by the Government under sub-section (10) of section 9;(viii)to sanction -(a)the number of posts of officers and servants to be employed by the Board under section 10 and to suspend, hold in abeyance or abolish any such posts;(b)the payment of special pay and other allowances at such rates and subject to such conditions as it may deem fit in respect of:
