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The Surrogacy (Regulation) Act, 2021

24. Eligibility of Member for re-appointment.-

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.



Surrogacy (Regulation) Act, 2021 Back




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