Section 34 — Eligibility of member for re-appointment.
The Surrogacy (Regulation) Act, 2021
Subject to the 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
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