Section 44 in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
44. Question regarding interpretation, and disputes regarding constitution of Board's authority or body etc.
- If any question arises regarding interpretation of any provision of the Act or the rules and regulations made thereunder, or as to whether a person has been duly elected or appointed, as, or is entitled to be, a member of any authority of body of the Board, the matter may be referred, on petition by any person or body directly affected or suo moto by the Chairman of the Board, to the Government, which shall, after taking such advice as it thinks necessary, decide the question, and the decision of the Government shall be final:Provided that such reference shall be made by the Chairman of the Board to the Government upon a requisition signed by not less than 15 members of the Board.
