Section 8(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(1)Subject to the provisions of the Act and the Rules and under overall control of the Chairman, the Secretary shall also perform the following duties and functions:-(i)As the custodian of the common seal, building, records, library and such other properties, movable and immovable vesting in, held by or under the control of the Board to arrange for the maintenance of a proper inventory and ensure proper care and up-keep of the same;(ii)to report to the Director of Accounts, Panaji, every case of loss of the Board's property of a value exceeding Rs. 200/-;(iii)to conduct all correspondence of the Board under the authority of the chairman;(iv)to function as Treasurer of the Board and to receive all fees and other dues payable to the Board and all sums intended for the Board and to credit all such moneys without delay, to the Board's appropriate accounts in the Bank and to keep proper accounts of all sums received by him in this capacity as Secretary and of expenditure of all moneys of the Board for which such moneys have been granted or allotted;(v)to arrange for preparation and submission of the annual, revised or supplementary budget estimates of the income and expenditure of the Board and the annual accounts of receipts and expenditure of the Board, in accordance with the provisions of the Act and the Rules;(vi)to arrange for the preparation, printing and publications of the annual report of the Board;(vii)to supervise the Board's library and forward to convenors of the Boards of Studies books received from the Department or from the authors or publishers and at the request of the convenors, circulate the same among the members of the Board of Studies;(viii)to issue prospectus or circulars, notices, etc. relating to curriculum and textbooks prescribed or sanctioned for the Examinations held under the authority of the Board.
