Section 23 in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
23. Powers and Duties of Executive Council.
(1)Subject to the provisions of the Act and the Rules made thereunder, the Executive Council shall have the following duties and functions, namely:-(i)to determine the form, provide for the custody and regulate the use of the common seal of the Board;(ii)to transfer and accept transfer, hold, control, administer and deal with any property, movable or immovable and funds of the Board and to enter into contract on behalf of the Board provided that no transfer of immovable property shall be made without previous sanction of the Board;(iii)to manage and regulate the finances, accounts and investments of the Board;(iv)to invest, subject to the provisions of the Act, any money belonging to the Board, including any unapplied income, in any of the securities as may be prescribed or in the purchase of immovable property in India, with the like power varying such investments or to place in fixed or call deposits in any Scheduled Bank, any portion of such money not required for immediate expenditure;(v)to accept, receive, hold, control, administer and deal with any fund, bequests, donations, endowments, trusts and other transfers of any property or interest therein or right thereto, placed at the disposal of the Board for specific purposes;(vi)to consider the annual, revised or supplementary budget estimates and the annual accounts of income and expenditure of the Board and the recommendations of the Finance Committee of the Board thereon and to submit them to the Board;(vii)to recommend the number of Joint Secretaries and Assistant Secretaries to be appointed by the Government under sub-section (10) of section 9;(viii)to sanction -(a)the number of posts of officers and servants to be employed by the Board under section 10 and to suspend, hold in abeyance or abolish any such posts;(b)the payment of special pay and other allowances at such rates and subject to such conditions as it may deem fit in respect of:(1)specialised nature of duties or additional duties performed by employees of the Board;(2)duties performed on Sundays and holidays by the employees of the Board;(3)duties performed by the employees of the Board beyond normal hours;(4)any remunerative jobs done by the employees of the Board outside their office hours;(ix)subject to the budget provision sanctioned under section 39 to sanction the purchase or hire of stores, paper, forms, stationery, furniture or other equipment required for the Boards office, after calling for tender and to scrutinise them when received or enter into a contract for the purposes of the Act:Provided that it shall not be necessary to call for any tender if the value of the stores, paper, forms, stationery or other equipment required or the expenditure involved in the contract is less than Rs. 1,000/- or if the above articles are urgently required or the work in respect of which the contract is entered into needs to be urgently carried out or if the Executive Council does not think it advisable to call for the tenders for reasons recorded by it;(x)to enter into, vary, carry out and cancel on behalf of the Board a contract for the provision of the buildings and supply of materials for proper discharge of duties assigned to it by the Act and the Rules;(xi)to write-off irrecoverable sums due in respect of stores, priced publications, statements of mark and unserviceable articles of dead-stock, if the amount of the dues in each case exceeds Rs. 100/- but does not exceed Rs. 1000/-;(xii)generally to advise the Chairman of the Board on any matter connected with the work of the Board which it deems fit or which the Chairman may refer to it;(xiii)to report to the Board upon any matter concerning which its view may be invited by Board or in respect of which it considers that it should tender advice to the Board;(xiv)to make recommendations to the Board concerning the framing or amending the rules and regulations of the Board after considering the recommendations, if any, from the Committees of the Board;(xv)to institute and make provision for the grant of scholarships, medals, prizes and other rewards and to prescribe the conditions therefor;(xvi)to accept, reject or refer back any proposal, recommendation or report from the Academic Council, Finance Committee, Examination Committee, Recognition Committee, or other Committees of the Board;(xvii)to recommend to the Board, for approval, rates of travelling allowance and remuneration to Paper-Setters, Moderators, Examiners, Translators and other personnel after taking into consideration recommendations of the Committee of the Board, if any;(xviii)to lay down the procedure and specify the penalties to be imposed in dealing with cases of use of unfair means by persons seeking admission to or appearing at the Examinations conducted under the authority of the Board;(xix)to authorise such advance as it may from time to time consider necessary, to remain in the hands of the Secretary, to meet legitimate petty expenditure;(xx)direct inspection of the secondary schools and higher secondary schools and other recognized institutions in order to assess the academic performance and needs, issue instructions where necessary, for maintaining efficiency and ensuring adequate amenities for students and proper terms and conditions of employment of the teachers and other employees;(xxi)recommend to the Government the withholding of grants of secondary schools and higher secondary schools and institutions which do not comply with the instructions issued from time to time.(2)The quorum for the meeting of the Executive Council shall be one-half of the total number of the members of the Executive Council.(3)The Executive Council shall report to the Board all acceptances or transfers of property done by the Executive Council.(4)The Executive Council shall not transfer any movable property without the sanction of the Board.
