Section 2(11) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
(11)[ "management" in respect of Government run institution means the Director of Education and in case of other institutions means the trustees or the managing or governing body, by whatever name called, of any Trust or of any Society registered under the Societies Registration Act, 1860 (Central Act 21 of 1860) under whose management one or more schools or institutions are run;] [Clause 11 of the principal Act has been substituted by (Amendment) Act, 1996 (No. 19 of 1997).]
