(3)A Senior Civil Judge, on whom the power of hearing appeals has once been conferred under this section shall continue to have this power so long and so often as he may fill the office of Senior Civil Judge, without reference to the place in which he may be employed:Provided that the [Government] [Substituted for the word 'Administrator' by Amendment Goa Act 22 of 2009.] may by notification in the Official Gazette at any time withdraw such power.
