(4)any other Corporation or Board or Society owned or controlled by the Government of Goa; or(iv)a member of a local authority; or(v)a member of the State Transport Authority or any Regional Transport Authority; or(vi)The Chairman or Manager or Secretary or Corresponding Authority having control over the administration of a private school, whether under individual or corporate management, which receives or has received aid or grant from the Government under the Goa, Daman and Diu School Education Act, 1984 (Act 15 of 1985) or any other relevant law for the time being in force and the rules made thereunder; or(vii)The Chairman or Manager or Secretary or Corresponding Authority having control over the administration of a private college, whether under a unitary or corporate management whether it is affiliated to a University in the State of Goa, or not, but which received aid or grant from the Government; or(viii)The Chairman or Manager or Secretary or Corresponding Authority having control over the administration of a private engineering college or private polytechnic, whether under a unitary or corporate management, as the case may be, and which received aid or grant from the Government; or(ix)an officer referred to in clause (o); or(x)a person in the service or pay of a local authority, University, Statutory Body or Corporation, Society, Government Company, or other institution as is referred to in sub-clauses (iii) to (ix);(xi)Any person who has received Government grant of whatever nature to the tune of Rs.1 lakh or more in a financial year for whatever purpose.Explanation. - In this clause:-
