Section 385(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(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.
