Section 7 in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
7. Chairman and Vice-Chairman of Board.
(1)The Chairman of the Board shall be appointed by the Government, by a notification published in the Official Gazette.(2)The minimum qualifications and experience required for the purpose of appointment to the post of Chairman of the Board are:(i)Second Class Master's degree of a recognised University; and(ii)Teaching or administrative experience of not less than 20 years in the field of education.(3)The Chairman of the Board shall subject to any terms and conditions in his contract of service, hold office for a term of four years from the date on which he enters upon his office.(4)The Government may from time to time, extend the term of office of the Chairman of the Board:Provided that the term shall not exceed in the aggregate a period of eight years.(5)The Chairman of the Board shall be a servant of the Government and shall draw his salaries and allowances from the funds of the Government. The salaries and allowances and other conditions of service of the Chairman shall be such as may be prescribed by the Government.(6)No person shall hold, or continue to hold the office of the Chairman of the Board after he completes the age of sixty years.(7)The Government shall appoint a Vice-Chairman, from amongst the members of the Board, to exercise the powers and duties of the Chairman in his absence of not less than one month.
