Section 392 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
392. Composition of the Family Council.
(1)The family council shall consist of three members, wherever possible, one from the paternal side, second from the maternal side and third one from either side.(2)The members of the family council shall be chosen from amongst the relatives of the person under disability having regard to the proximity of relationship, friendship, qualities, age, residence and interest shown by them in the person under disability.(3)The family council may be reconstituted when a relative with better rights applies to the court that he be included in substitution of another member. All resolutions and actions taken earlier by the previous family council shall be saved.(4)Where there is a conflict of interest between the person under disability and the natural guardian, spouse or ascendants or descendants, the person under disability shall be represented by a guardian ad litem appointed by the court.
