11. Chief Executive Officer, Officers and other employees of the Board.
(1)The terms and conditions of service of the Chief Executive Officer shall be as prescribed.(2)The Chief Executive Officer shall be selected by a committee consisting of the Secretary to the Government of Goa in the Department of Industries and three other representatives nominated by the Chairperson of the Board.(3)A person to be appointed as Chief Executive Officer shall possess -(a)a post-graduate degree in business administration or economics or law or political science or in other relevant areas;(b)not less than ten years experience in a senior executive position in business or manufacturing or private banking or marketing or sales;(c)excellent knowledge of the private sector undertakings in the State;(d)excellent public relations; and(e)strong business orientation and prove in experience in managing and motivating multidisciplinary teams of professionals.(4)The Chief Executive Officer, subject to the orders of the Chairperson of the Board, shall be responsible for:-(a)implementation of the policies and programmes of the Government relating to investment in State including the Goa Investment Policy;(b)supervision and direction of staff of the Board;(c)undertaking research to determine the industry competitiveness of State and propose strategies to enhance State as an investment destination;(d)proposing for the Board's approval, operating and marketing plans for investment promotion and facilitation;(e)performing the duties of the Secretary to the Board, including preparation of decisions of the Board;(f)performing such other functions and duties as may be determined by the Board; and(g)performing all other incidental and ancillary functions as directed by the Government and/or the Board or the Chairperson of the Board.(5)Subject to such rules as may be made by the Government in this behalf, the Board may appoint such officers and employees as it may consider necessary for the efficient performance of its functions.(6)The method of recruitment and terms and conditions of service (including scales of pay) of the officers (other than the Chief Executive Officer) and other employees of the Board shall be as may be determined by the regulations made by the Board with the approval of the Government.
