Section 10 in Goa Lotteries (Regulation) Rules, 2003
10. Conduct of draw.
(1)The draw shall be conducted by the Committee constituted by the Government for the purpose at a public place within the State on such date and time as may be decided by the Director.(2)The Committee shall consist of not less than five members selected from amongst Senior and Junior Grade A and Grade B Gazetted Officers of the Government of Goa. One of the members shall be its chairperson. Three members shall constitute the quorum. If, for any reason, the chairperson is unable to remain present at the time of the draw, one of the members of the committee shall act as its chairperson. If, for any reason, the quorum is not constituted at the time of the draw, the Director shall request a senior suitable officer not below the rank of a Group 'B' Gazetted Officer to act as a member of the Committee.(3)The timings of draw for all kinds of lotteries shall be fixed by the Director, between 9.30 a.m. to 5.45 p.m.(4)The date and timings of draw shall not be altered ordinarily. However, under exceptional circumstances, depending upon the market conditions or for any other unforeseen circumstances, the Director, may alter the date and timings of draw. The Director shall publish such alteration in the newspapers.(5)Every committee member may be paid such allowances for attending the draw as may be decided by the Government.
