Section 11 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
11. Safe custody of Finances, etc.
(1)All income of the Board from any source whatsoever, including income of fees, royalties, etc. will be credited into the Board's Fund established under Section 37 of the Act.(2)The Board's Fund shall at the discretion of the Executive Council be kept in any scheduled Bank as defined in the Reserve Bank of India Act, 1934 (Central Act 2 of 1934) and shall comprise of(1)Cash in Bank and(2)Cash in hand by way of small imprest amount with the Secretary; such imprest shall not exceed the limit to be decided by the Board.(3)The Board's fund shall be operated in the joint names of the Chairman and the Secretary of the Board and all the payment due to the Board except contingent charges, will be paid by a cheque or letter of authority signed jointly by the Chairman, and the Secretary of the Board.(4)The Secretary of the Board, under overall supervision of the Chairman, (a) will be responsible for exercising day to day check on finances by signing cash book and other usual financial registers; (b) as the custodian of the Common Seal, building records, libraries and such other properties movable and immovable vesting in, held by or under the control of the Board to arrange for the maintenance of a proper inventory and ensure proper care and up-keep of the same; (c) to report to the Government every case of loss of the Board's property of a value exceeding Rs. 200/-.[Chapter II] [Substituted vide Notification No. 18/Misc/1672/89-EDN(Part II) dated 27-12-2001 published in the Official Gazette, Series I No. 39 dated 28-12-2001.] Public Examinations
