Section 4(1) in The Goa Industrial Development Act, 1965
(1)The Corporation shall consist of the following [twelve] Directors that is to say:-(a)Secretary (Industries);(b)Secretary (Finance) who shall be the Financial Advisor to the Corporation;(c)Chief Electrical Engineer;(d)Director of Industries;(e)President, Goa Chamber of Commerce and Industry;(f)President, Small Scale Industries Association;(g)An Architect or Environment Expert, to be nominated by the Government;(h)A person having shown capacity in industry or commerce, to be nominated by the Government;["(hh) Three persons having expertise in the fields of food processing/agriculture, biotechnology and pharma, to be nominated by the Government";] [Inserted by Amendment Act 10 of 2006.](i)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;
