Section 66(4) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(4)It shall be the duty of the Secretary to implement the provisions of the Act, Rules and Bye-laws made under the Act and the instructions of the Government or of the State Marketing Officer. The Secretary shall ensure that the decisions of the Marketing Board and of the Chairman shall be consistent with the provisions of the Act, the Rules and the Bye-laws to effect maximum improvement in the market.
