Section 6(1) in The Tamil Nadu State Agricultural Council Act, 2009
(1)An elected or nominated member shall be deemed to have vacated his office:-(a)if he is absent without excuse, sufficient in the opinion of the Council, from three consecutive meetings of the Council;(b)in the case of the member elected or nominated, if he ceases to be a person enrolled in the register;(c)if he has been convicted of an offence involving moral turpitude and punishable with imprisonment;(d)if he is an undischarged insolvent;(e)if he is of unsound mind and stands so declared by competent Court.
