Section 20(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
(2)The Chairman of the Board -(a)if he thinks fit, may, and(b)upon a requisition in writing signed by not less than one-third of the total number of members of the Board shall,convene a special meeting of the Board after giving a notice of seven days in the case of clause (a) and on a date not later than twenty one days from the date of receipt of the request by the Chairman in the case of clause (b).
