Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(4) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(4)The Secretary of the Board, under overall supervision of the Chairman, (a) will be responsible for exercising day to day check on finances by signing cash book and other usual financial registers; (b) as the custodian of the Common Seal, building records, libraries and such other properties movable and immovable vesting in, held by or under the control of the Board to arrange for the maintenance of a proper inventory and ensure proper care and up-keep of the same; (c) to report to the Government every case of loss of the Board's property of a value exceeding Rs. 200/-.[Chapter II] [Substituted vide Notification No. 18/Misc/1672/89-EDN(Part II) dated 27-12-2001 published in the Official Gazette, Series I No. 39 dated 28-12-2001.] Public Examinations