Section 9 in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
9. Appointment, Duties and Powers of Secretary, Joint and Assistant Secretaries.
(1)The Secretary of the Board shall be a whole time salaried officer of the Board. He shall be appointed by the Government. [The eligibility criteria, mode of recruitment and terms and conditions of service for appointment of the Secretary shall be such as may be prescribed.] [Substituted by (Amendment) Act, 1996 (No. 19 of 1997).](2)[ The minimum qualifications and experience required for the purpose of appointment to the post of Secretary of the Board are that-(a)(i)he should possess a Second Class Master's degree or Diploma in Higher Education of a recognised University in Arts, or Science and Bachelor's degree in Education with experience both in teaching and administration of not less than 15 years; and(ii)he should have held a responsible post not below the rank of Education Inspector or its equivalent under the Directorate of Education of any State Government or Union Territory Administration, for not less than five years, or;(b)a Grade I Officer of the Goa Civil Service.](3)Next to the Chairman of the Board, the Secretary of the Board shall maintain control and discipline over all the employees of the Board.(4)The Secretary shall act as Secretary of the Board, the Executive Council, the Academic Council, the Examination Committee, the Finance Committee and the Recognition Committee, but he shall not be entitled to vote.(5)Subject to the control of the Executive Council, the Secretary shall have power to enter into agreements, sign documents and authenticate records on behalf of the Board.(6)He shall be the Custodian of the records, the common seal and such other property of the Board as the Executive Council may commit to his charge.(7)He shall keep the minutes of all meetings of the Board, the Executive Council, the Academic Council, the Examination Committee, the Finance Committee, the Recognition Committee and of such other committees and body where he may be directed to act as a Secretary by the Chairman of the Board.(8)The Secretary shall ensure, in accordance with the directions of the Chairman of the Board, the proper organisation and conduct of final examinations and other tests and declaration of results.(9)The Secretary shall exercise such other powers and perform such other duties as may be prescribed, or are required from time to time by the Executive Council or the Chairman of the Board.(10)The Government may appoint one or more Joint and Assistant Secretaries for the Board on the recommendation of the Board. Such Joint and Assistant Secretaries shall exercise such powers and duties as may be assigned to them by the Secretary under the general or special orders of the Board.(11)When the office of the Secretary of the Board falls vacant, or when the Secretary is, by reason of illness, or absence or any other cause, unable to perform the duties of his office, such duties shall be performed by such person as the Chairman of the Board may appoint for the purpose from among the Joint Secretaries.(12)The Secretary, Joint Secretaries, and Assistant Secretaries appointed under this Act shall be the servants of the Government, and they shall draw their salaries and allowances from the consolidated fund of the territory. The salaries and allowances shall be such as may be prescribed by the Government.
