Section 4 in Goa Waste Management Corporation Act, 2016
4. Constitution.
(1)The Corporation shall consist of the following Directors, namely: -(i)Chief Minister of Goa.(ii)Minister in-charge of Science and Technology Department.(iii)Secretary (Science and Technology) to the Government of Goa.(iv)Director, Directorate of Science and Technology.(v)Director Directorate of Environment.(vi)Member Secretary, Goa State Pollution Control Board.(vii)Director, Directorate of Panchayats.(viii)Director, Directorate of Municipal Administration.(ix)One scientific expert and one engineering expert, to be nominated by the Government.(x)Two persons having experience in managing waste, to be nominated by the Government.(xi)Two persons, one each from Municipality and Panchayat, to be nominated by the Government.(xii)The Managing Director of the Corporation, who shall be the Chief Executive Officer of the Corporation and shall also be the ex-officio Secretary to the Corporation.(2)The Chief Minister of Goa shall be the Chairperson, and the Minister in-charge of Science and Technology Department shall be the Vice-Chairperson, of the Corporation.(3)The Managing Director of the Corporation shall be responsible for the day to day functioning of the Corporation besides to execute all the decisions taken by the Board of Directors.
