Section 22(4) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
(4)No person [other than those specified in clause (i) and (ii) of sub-section (1)] [Inserted by (Amendment) Act, 1996 (No. 19 of 1997).] shall be a member of the Executive Council, or continue to be such member, for more than two consecutive terms.
