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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(1) in The Goa Children's Act, 2003

(1)The President of the Children's Court shall hold office for a term of five years or upto the age of 65 years, whichever is earlier, and shall not be eligible for reappointment:Provided that he may resign his office in writing under his hand-addressed to the State Government and on such resignation being accepted, his office shall become vacant and may be filled by the appointment of a person possessing the same qualifications.