Section 8 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
8. Other Powers, Duties and Functions of the Secretary.
(1)Subject to the provisions of the Act and the Rules and under overall control of the Chairman, the Secretary shall also perform the following duties and functions:-(i)As the custodian of the common seal, building, records, library and such other properties, movable and immovable vesting in, held by or under the control of the Board to arrange for the maintenance of a proper inventory and ensure proper care and up-keep of the same;(ii)to report to the Director of Accounts, Panaji, every case of loss of the Board's property of a value exceeding Rs. 200/-;(iii)to conduct all correspondence of the Board under the authority of the chairman;(iv)to function as Treasurer of the Board and to receive all fees and other dues payable to the Board and all sums intended for the Board and to credit all such moneys without delay, to the Board's appropriate accounts in the Bank and to keep proper accounts of all sums received by him in this capacity as Secretary and of expenditure of all moneys of the Board for which such moneys have been granted or allotted;(v)to arrange for preparation and submission of the annual, revised or supplementary budget estimates of the income and expenditure of the Board and the annual accounts of receipts and expenditure of the Board, in accordance with the provisions of the Act and the Rules;(vi)to arrange for the preparation, printing and publications of the annual report of the Board;(vii)to supervise the Board's library and forward to convenors of the Boards of Studies books received from the Department or from the authors or publishers and at the request of the convenors, circulate the same among the members of the Board of Studies;(viii)to issue prospectus or circulars, notices, etc. relating to curriculum and textbooks prescribed or sanctioned for the Examinations held under the authority of the Board.(2)The Secretary shall exercise the following powers namely:-(i)to sign pay bills of the employees of the Board, working in his office and to pass for payment all travelling allowance bills, other than those of the members of the Board, its Committees and Gazetted Officers of the Board working in the Board's office;(ii)to grant leave other than special disability leave to the class IV servants of the Board working in Board's office and to appoint substitutes in their place;(iii)subject to the budget provision sanctioned under sub-section (5) of section 39 of the Act to sanction the purchase or hire of store, forms stationery furniture and other equipment required for the Board's office or to enter into contract for the purpose of the Act, if the cost of each such purchase or hire or the expenditure involved in a contract does not exceed Rs. 100/-;(iv)to supply on request, free of charge, priced publications of the Board for official use, to Government and semi-Government bodies and to Universities or educational or public bodies and to eminent visitors to the Board's office;(v)to supervise control and co-ordinate the work of his subordinate officers and staff in the Board's office;(vi)to determine and assign the duties to be performed and powers to be exercised by the Joint Secretary and the Assistant Secretary in the Board's office, under general or special orders of the Chairman;(vii)to make all necessary arrangements for the conduct of final examinations to be held by the Board, in accordance with the directions of the Executive Council, Examination Committee and the Chairman;(viii)to arrange for the tabulation of the marks in various subjects and the preparation of result sheets of the final examinations conducted by the Board;(ix)to issue on behalf of the Board, certificates (in the form prescribed by the Board) of having passed the Board's Examinations, to successful candidates;(x)to furnish the Education Department, annually, with a list of schools recognised by the Board, specifying the period and subject or subjects in which recognition has been granted;(xi)to decide cases of admission of candidates to the final Examinations conducted by the Board;(xii)to submit to the Chairman doubtful cases of admission to the candidates to the final examination for decision.
