Section 3 in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
3. Establishment and Incorporation of Board.
(1)The Government shall, by notification in the Official Gazette, establish a Board for the territory by the name of "the Goa, Daman and Diu Board of Secondary and Higher Secondary Education".(2)The Board shall be a body corporate by the name mentioned in sub-section (1) and shall have a perpetual succession and a common seal, and shall have power to acquire, hold and dispose of property, and to enter into contracts, and may by the said name sue and be sued.
