Section 3(2) in Goa Investment Promotion Act, 2014

[Cites 0, Cited by 0] [Section 3] [Entire Act]

(2)The Board shall consist of the following:-

(a)	Chief Minister of Goa ...	Chairperson, ex-officio
(b)	Minister for Information and Technology...	Vice- Chairperson, ex-officio
(c)	Minister for Tourism ...	Vice-Chairperson, ex-officio
(d)	Minister for Industries ...	Vice-Chairperson, ex-officio
(e)	Two Government officials not below the rank of ...	Members Additional Secretary to the Government
(f)	Six persons from the Members industry, trade and commerce, tobe appointed by the Government from time to time
(g)	Chief Executive Officer of the Board ...	Member Secretary.

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