Section 25 in The Parsi Marriage And Divorce Act, 1936
25. Power to appoint new delegates
.The appointment of a delegate shall be for ten years, but he shall be eligible for reappointment for the like term or terms.Whenever a delegate shall die, or have completed his term of office, or be desirous of relinquishing his office, or refuse or become incapable or unfit to act or cease to be a Parsi, or be convicted of an offence under the Indian Penal Code (45 of 1860) or other law for the time being in force [involving moral turpitude] [Inserted by Act 5 of 1988, Section 5 (w.e.f. 15.4.1988).], or be adjudged insolvent, then and so often the State Government may appoint any person being a Parsi to be a delegate in his stead;and the name of the person so appointed shall be published in the Official Gazette.
