Section 24(3) in The Goa, Daman and Diu School Education Act, 1984
(3)[The Minister for Education shall be the Chairman of the Advisory Board and the members referred to in clauses (b), (c), (d), (f), (h), (i) and (j) of sub-section (2) shall be nominated by the Government.] [Substituted by the Amendment Act 1 of 1989.]
