Section 3(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)Members nominated under clause [(f)] [['the reference of clause (f) is related with the provisions of original sub-section (1) of the Act which read as follows:</p>'(f) three persons having special knowledge of matters relating to public health or public engineering' which after the Amendment become clause (k).]] of sub-section (1) shall hold office for a period of one year from the date of nomination but shall be eligible for re-nomination.
