Section 14 in Goa State Higher Education Council Act, 2018
14. Terms and Conditions of the nominated members.
(a)Each nominated and co-opted member shall normally have a term of six years, provided that one-third of the members shall retire every two years on the basis of age, and the vacancy shall be filled by the Government, if the retiring member is a Government nominee, or by the Council, if the retiring member is a co-opted member;(b)At any point of time, twenty members of the Council should be from the state and five members must be individual of national eminence (outside the State);(c)The nominated and co-opted member may by writing under his hand addressed to the Chairperson of the Council resign his membership but he/she shall continue to remain member until his/her resignation is accepted in writing by the Chairperson of the Council;(d)The nominated and co-opted member shall be eligible for such rate of traveling allowance, daily allowance and sitting fee as may be prescribed;(e)Subject to the provision of this section the other terms and condition of the service shall be such as may be prescribed.
