Section 3(5) in Goa Investment Promotion Act, 2014
(5)The Chief Executive Officer of the Board shall be appointed by the Government upon selection by the Committee referred to in sub-section (2) of section 11, who shall be responsible for the day-to-day administration including authentication of the order of the Board and implementation of the Goa Investment Policy. Till the Chief Executive Officer is duly appointed and takes charge of the post, the Government may appoint any officer of the Government, not below the rank of Senior Scale Officer, as a Chief Executive Officer.
