Section 11(4) in Goa Investment Promotion Act, 2014
(4)The Chief Executive Officer, subject to the orders of the Chairperson of the Board, shall be responsible for:-(a)implementation of the policies and programmes of the Government relating to investment in State including the Goa Investment Policy;(b)supervision and direction of staff of the Board;(c)undertaking research to determine the industry competitiveness of State and propose strategies to enhance State as an investment destination;(d)proposing for the Board's approval, operating and marketing plans for investment promotion and facilitation;(e)performing the duties of the Secretary to the Board, including preparation of decisions of the Board;(f)performing such other functions and duties as may be determined by the Board; and(g)performing all other incidental and ancillary functions as directed by the Government and/or the Board or the Chairperson of the Board.
