Section 385 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
385. Discharge of the head of the family from holding office.
(1)The head of the family may apply that he may be discharged from holding the office:-(a)when he is seventy years of age or above;(b)when he is unable to perform his functions properly on the grounds of ill health;(c)when he resides outside the jurisdiction of the court.(d)when the functions as head of family are incompatible with the functions of the public post he is holding.(2)The application for discharge shall be decided upon a summary inquiry.
