Section 3(3) in Goa Clinical Establishments (Registration and Regulation) Act, 2019
(3)The elected and the nominated members of the Council, shall hold office for three years, but shall be eligible for reelection or re-nomination for one more term of three years only:Provided that the person nominated or elected, as the case may be, shall hold office for so long as he holds the appointment of the office by virtue of which he was nominated or elected, as the case may be, to the Council.
