Section 6 in The Goa State Commission for Women Act, 1996
6. Officers and other employees of the Commission.
- [(1) The State Government shall provide the Commission with such employees from amongst the common cadre of the Directorate of Women and Child Development and such officers, as in the opinion of the State Government may be necessary for the efficient performance of the functions of the Commission under this Act.] [Substituted by the Amendment Act 19 of 2005.];(2)[Omitted] [Omitted by the Amendment Act 19 of 2005.]
