Section 41 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
41. Authorities.
(1)The Administrator may by notification in the Official Gazette, constitute for any local area an Appellate [Board] [Vide 'Appendix' (Notification No. RD/BLDG/77-69-V, dated 30-9-1969). Pg.] and a Rent Tribunal consisting of one or more persons as may be prescribed for the purpose of this Act:Provided that the Administrator may, by notification in the Official Gazette, entrust the powers, functions of duties of an Appellate Board to the Administrative Tribunal.(2)(a)The Administrator may also, by notification in the Official Gazette, appoint an Authorised Officer, a Controller and as many Additional Controllers as he thinks fit, for any local area.(b)An Additional Controller shall exercise the same powers and discharge the same duties as a Controller.(3)The Administrator may, by notification in the Official Gazette, define the areas within which an Authorised Officer, or a Controller shall perform his functions.
