LexSection 24 — Eligibility of Member for re-appointment.
The Surrogacy (Regulation) Act, 2021
Subject to other terms and conditions of service as may be prescribed, any person ceasing to be a Member shall be eligible for re-appointment as such Member: Provided that no Member other than an ex officio Member shall be appointed for more than two consecutive terms.Open in Lexace · Ask the AI about this section