118. [] [Article 118 has been amended by Goa Act No. 3 of 1998 dated 17/01/1998. (See Appendix).]
In each of the administration offices of the Comunidades of Goa, Salsete and Bardez, the respective administrator shall be appointed by the Governor General, on service commission, from amongst persons of recognized competence, conversant in the study of public affairs, mainly Comunidades affairs and possessing the minimum qualification of the 3rd cycle of Lyceum.Sole § The administrators of Comunidades may be transferred for convenience of service.Article 119.The independent administrators of the Comunidades are administrative magistrates and shall take an oath of office before the Governor General.Article 120.The independent administrators of Comunidades shall obligatorily be resident in the seat of the respective taluka, and cannot absent themselves from there without being authorized by the Governor General.Article 121.The independent administrators of the Comunidades shall be substituted, in their absence and impediments, by the secretary of the respective administration and in the event of his absence and impediment by the taluka administrator.Article 122.The provisions of article 67 and its sole paragraph are applicable to the administrators of Comunidades and their legal substitutes, in service.Article 123.The administrator shall correspond officially with the functionaries, authorities and public offices and shall issue orders to his subordinates.Article 124.Application for recusal may be moved before the administrator on ground of bias in manner provided in the civil procedural law.Article 125.The administrator of Comunidades has powers to:-
