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State of Goa - Section

Section 48 in The Goa Panchayat Raj Act, 1994

48. [ Term of office and conditions of service of Sarpanch, Deputy Sarpanch, [elected and co-opted] [Substituted by the Amendment Act 20 of 2002.] members of the Panchayat.

(1)The term of office of every Sarpanch and every Deputy Sarpanch of the Panchayat shall, save as otherwise provided in this Act, cease on the expiry of his term of office as a member of the Panchayat.
(2)[ Salary and other conditions of service of the Sarpanch, Deputy Sarpanch, elected and co-opted members of the Panchayat shall be as prescribed.] [Substituted by the Amendment Act 26 of 2003.]