Section 6 in The Goa Command Area Development Act, 1997
6. Term of Office.
(1)The Chairman shall hold the office of Command Area Development Board as long as he holds the Office of Minister for [Water Resources] [In the section 4 and 6 of the Act for the words 'Irrigation' whenever they occur, the words 'Water Resources' substituted by the Goa Command Area Development (Amendment) Act 2001 (Goa Act No. 37 of 2001) Published in the Official Gazette, Series I No. 9, dated 31-5-2001.]/CAD, Government of Goa. No sooner he relinquishes the Office of the Minister for "Water Resources"/CAD, he shall automatically cease to be the Chairman of the Command Area Development Board and under such circumstances, the Chief Executive of the Board shall officiate.(2)The terms of the concerned Members of the Legislative Assembly and Parliament as Members of the Command Area Development Board shall be for a period of 5 years or so long as they continue to be the MLAs or MPs of the concerned area, whichever is earlier.(3)Elected representatives of Panchayat Raj Institutions shall continue to be the Member/s for a maximum period of 5 years or so long as they continue to be members of Panchayat Raj Institution, whichever is less.(4)Chairman of registered water distribution Co-operative societies shall continue to be the Member of the Board as long as he holds the office of Chairman of such society or for a period of 5 years, whichever is less.(5)The terms of the nominated representatives from NGOs, academician and the progressive farmers shall be for 5 years.
