Section 4(1) in The Goa Health Services Development Act, 2008
(1)The Corporation shall consist of the following twelve Directors that is to say:-(a)Minister in charge of the Public Health Department;(b)Secretary to the Government in the Health Department;(c)Joint Secretary to the Government in Health Department;(d)Joint Secretary to the Government in Finance (Expenditure) Department;(e)Director of Health Services in the Directorate of Health Services, Goa;(f)An Eminent Chartered Accountant with atleast 10 years experience to be nominated by the Government;(g)Nominee of the Goa Chamber of Commerce and Industry;(h)A person having expertise in the field of health services to be nominated by the Government;(i)A person with 5 years of experience in administration/financial services/medical insurance having MBA to be nominated by the Government;(j)Two persons to be nominated by the Government;(k)The Managing Director of the Corporation, who shall be the Chief Executive of the Corporation, shall also be the ex officio Secretary to the Corporation;
