Section 7 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
7. Other Powers, duties and functions of the Chairman.
- Subject to the provisions of the Act and the Rules the Chairman shall also perform the following duties and functions and exercise the following powers namely:-(i)To sanction for payment, travelling allowance bills of the members of the Board and its committees, Boards of Studies and the Gazetted Officers in the Board's Office;(ii)Subject to the budget provisions sanctioned under sub-section (5) of the Section 39 of the Act, to sanction the purchase or hire of stores, forms, stationery, furniture or other equipment required for the office of the Board, or to enter into a contract for the purposes of the Act if the cost of each purchase or hire or the expenditure involved in a contract exceeds Rs. 100/- but does not exceed Rs. 500/-;(iii)to write off irrecoverable sums due in respect of stores, priced publications and unserviceable articles of dead stock etc., provided that the amount of dues in each case does not exceed Rs. 100/-;(iv)(a)to grant leave, other than special disability leave to the Secretary, and the joint and Assistant Secretaries of the Board;(b)to grant leave including special disability leave to Non-Gazetted Officers and to staff working in the Board's Office;(v)to appoint, promote, transfer, censure, fine or reduce any employee of the Board or withhold for a specified period an increment in salary due to him and in case of gross negligence, misconduct or inefficiency to hold or order the holding, by a competent officer an inquiry against any employee of the Board and to retire, remove or dismiss him from service, subject to the provisions of sub-section (1) of Section 41 of the Act and the Rules made thereunder;(vi)to call for reports, returns and other information from the Director of Education and other officers of the Education Department as may be directed by the Board or its committees;(vii)to decide doubtful cases of admission of candidates to the final examinations submitted by the Secretary;(viii)to order the conduct of the final examination namely S. S. C. Examination twice a year in the months of March and October and H. S. S. C. Examination once in a year in the month of March or April in conformity with the Rules made therefor and to fix dates for holding the same.
