Section 384(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)The head of family may be removed when he,-(i)delays in filing the list of assets and liabilities;(ii)fails to indicate to the valuers the assets which are to be evaluated;(iii)does not appear in court, when required;(iv)does not produce the required documents;(v)does not give declarations or statements which are required from him; or(vi)does not manage the assets with zeal and prudence;(vii)in any other manner fails to discharge the duties of the office.
