Section 22 in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
22. The Executive Council.
(1)The Executive Council shall be the Executive authority of the Board and shall consist of the following:-(i)The Chairman of the Board - Ex-officio Chairman;(ii)The Director of Education or his nominee not below the rank of a Deputy Director;(iii)Four members to be elected by the Board from amongst the elected members referred to in class B of sub-section (1) of section 12.(iv)One member to be elected by the Board from amongst the nominated members referred to in class C of sub-section (1) of section 12;(v)One member to be elected by the Board from amongst all its members irrespective of their Class; and(vi)One member to be elected by the Board from amongst the Ex-officio members referred to in class A of sub-section (1) of section 12.(2)The term of office of the elected members shall be two years.(3)If a member elected to the Executive Council remains absent without permission of the Council for three consecutive meetings thereof, his office shall be deemed to have been vacated.(4)No person [other than those specified in clause (i) and (ii) of sub-section (1)] [Inserted by (Amendment) Act, 1996 (No. 19 of 1997).] shall be a member of the Executive Council, or continue to be such member, for more than two consecutive terms.
