Section 22(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
(1)The Executive Council shall be the Executive authority of the Board and shall consist of the following:-(i)The Chairman of the Board - Ex-officio Chairman;(ii)The Director of Education or his nominee not below the rank of a Deputy Director;(iii)Four members to be elected by the Board from amongst the elected members referred to in class B of sub-section (1) of section 12.(iv)One member to be elected by the Board from amongst the nominated members referred to in class C of sub-section (1) of section 12;(v)One member to be elected by the Board from amongst all its members irrespective of their Class; and(vi)One member to be elected by the Board from amongst the Ex-officio members referred to in class A of sub-section (1) of section 12.
