Section 11(2) in The Goa Right to Information Act, 1997
(2)The State Council may consist of the following members-(a)the Minister-in-Charge of the Department of Administrative Reforms in the Government who shall be its Chairman; and(b)(i)such other official Member not exceeding four;(ii)two M. L. A.s to be nominated by the Speaker;(iii)non-official members not exceeding four representing journalists, Editors of Newspapers, New agencies, Non-Government Organizations;(iv)[ non-official members not exceeding two other than those falling under item (iii) above.] [Inserted by the Amendment Act 1 of 1998 published in the Official Gazette, Series I No. 42 dated 15-01-1998.].(c)the time and place of the meeting of the Council shall be as the Chairman may decide and it shall observe such procedure as may be laid down by the council to transact its business.
