Section 5 in Goa Ayurvedic and other Allied Indian Systems of Medicine Council Act, 2019
5. Term of office.
(1)The term of office of a member shall be two years from the date of election or nomination as a member. The Government may, however, from time to time, by notification in the Official Gazette, extend this term by such period not exceeding two years in the aggregate, as may be specified in the notification.(2)Where the term of office of the members has expired and a new Council has not for any reason been constituted, the Government may, by order, appoint an Administrator for such period as may be specified in the order, who shall exercise all the powers and discharge all the duties conferred and imposed on the Council by or under this Act or any other law.(3)An outgoing member, the President and the Vice-President, shall be eligible for re-nomination or re-election for one more term.
