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State of Goa - Section

Section 11 in Regulation Governing Hindu Temples (Devasthans) of Goa, Daman & Diu

11.

) To serve the administrative posts to which they may be appointed and to discharge any service commissions with which they may be charged; they shall not be bound to serve for more than three years the posts of Managing Committee, and others for more than a two-year period.Article 32.The following persons shall be forbidden to take part in the deliberations of the body of members (mazania) as they are incapable: