(1)The President of the Children's Court shall hold office for a term of five years or upto the age of 65 years, whichever is earlier, and shall not be eligible for reappointment:Provided that he may resign his office in writing under his hand-addressed to the State Government and on such resignation being accepted, his office shall become vacant and may be filled by the appointment of a person possessing the same qualifications.(2)The salary or honorarium and other allowances payable to and the other terms and conditions of service of the President [* * *] [The words 'and the jury members' omitted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] of the Children's Court shall be as may be prescribed.(3)[The Government shall frame rules regarding the detailed functioning and procedure of the Children's Court.] [Substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].]
