Section 153 in The Goa, Daman and Diu School Education Rules, 1986
153. Term of office.
(1)Every member of the Advisory Board shall hold office for a period of three years from the date on which he is nominated by the Administrator and shall be eligible for re-nomination for a like period and shall, notwithstanding the expiry of the term of his office, continue to hold such office, unless his successor is nominated by the Administrator.(2)Subject to the provisions of section 24 of the Act, no member of the Advisory Board shall hold office consequently for more than two terms.
