Section 4 in The Goa Education Development Corporation Act, 2003
4. Constitution.
(1)The Corporation shall consist of the following [Seven] [Substituted by the Goa Education Development Corporation Act, 2004 (Act No. 11 of 2004).] directors, that is to say:-(a)Secretary to the Government of Goa (in the Department of Higher Education or Education);(b)Director (Technical Education or Higher Education or Education);(c)[Two educationist] [Substituted by the Goa Education Development Corporation Act, 2004 (Act No. 11 of 2004).] to be nominated by the State Government;(d)[Two persons] [Substituted by the Goa Education Development Corporation Act, 2004 (Act No. 11 of 2004).] having shown capacity in developing and building of institutions of excellence in the field of education, to be nominated by the State Government;(e)The Managing Director of the Corporation, who shall be the Chief Executive Officer of the Corporation and shall also be the ex-officio Secretary to the Corporation;(2)The State Government shall appoint one of the directors of the Corporation to be the Chairman of the Corporation.
