(1)The Board may engage an expert or consultant. The expert or consultant shall be a reputed person or agency who would evaluate the investment proposals in the manner prescribed.(2)The expert or consultant shall, thereafter, submit his report to the Board.(3)The expert or consultant shall also recommend to the Board to grant in-principle clearance to the investment proposal.(4)The expert or consultant will be selected through Expression of Interest or bidding by a committee which would comprise of Secretary to the Government in the Department of Industries, Chief Executive Officer of the Board and representatives from the industry bodies and associations of Goa, to be selected by the Chairperson of the Board.
