Section 6(1) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988
(1)A person appointed as member shall hold office for a term of five years from the date on which he enters upon his office or till he attains the age of [seventy two years] [Substituted by Amendment Act, 1997 (Goa Act 25 of 1997)], whichever is earlier:Provided that,-(a)the member may, by writing under his hand addressed to the Governor, resign his office;(b)the member may be removed from office in the manner provided in section 7.
