Section 3 in The Goa Command Area Development Act, 1997
3. Constitution of CAD Board.
(1)As soon as may be after the commencement of this Act, the Government may, by notification in the Official Gazette, constitute one or more Command Area Development Boards (hereinafter called the 'CAD Boards') for the command area of each major and medium irrigation projects in the State of Goa. Such Board(s) shall have autonomy in administrative and financial matters.(2)The Command Area Development Board shall a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and shall by the said name sue and be sued.(3)The CAD Board shall be named as "Command Area Development Board".
