Section 66(3) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(3)The Secretary shall advise the Marketing Board and its Chairman in the light of the provisions of the Act, Rules and Bye-laws framed under the Act and the directions of the Government or of the State Marketing Officer issued from time to time and the previous decisions of the Marketing Board. His opinion shall be recorded in the proceedings of the meetings of the Marketing Board. The Secretary shall be responsible to send a copy of the proceedings of all the meetings of the Marketing Board to the State Marketing Officer at the earliest but well before the conduct of next meeting.
