Section 17A in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
17A. [ Removal of Chairman. [Inserted by (Amendment) Act, 1996 (No. 19 of 1997).]
- The Government may, after inquiry as deemed necessary by a retired judge of the High Court, remove from office the Chairman of the Board, if he/she,-(a)has been convicted of an offence involving moral turpitude; or(b)has been found guilty of any lapse, misconduct, misbehaviour or disgraceful conduct which in the opinion of the Government renders him unfit to be continued as Chairman; or(c)has been adjudged as undischarged insolvent; or(d)has been declared physically disabled by any medical authority as the Government may specify in this behalf; or(e)has been adjudged to be of unsound mind by a competent authority; or(f)has been acting in any manner detrimental to the aims and objects of the Board.]
