Section 20(3) in The Goa, Daman and Diu School Education Act, 1984
(3)After taking over the management of any school under this section, the Administrator may arrange to manage the school through the Director or any other person or body of persons authorized by the Director in this behalf, subject to such terms and conditions and on such remunerations as he may specify (hereinafter referred to as the authorized officer or authorized body, as the case may be).
