Section 9(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
(1)The Secretary of the Board shall be a whole time salaried officer of the Board. He shall be appointed by the Government. [The eligibility criteria, mode of recruitment and terms and conditions of service for appointment of the Secretary shall be such as may be prescribed.] [Substituted by (Amendment) Act, 1996 (No. 19 of 1997).]
