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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(3) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(3)The Board's fund shall be operated in the joint names of the Chairman and the Secretary of the Board and all the payment due to the Board except contingent charges, will be paid by a cheque or letter of authority signed jointly by the Chairman, and the Secretary of the Board.