Section 5 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
5. Term of office and conditions of service of the Chairperson and members.
(1)(a)The Chairperson shall cease to hold office as soon as he vacates the office of the Agricultural Production Commissioner or Secretary to Government, as the case may be.(b)Every ex-officio member shall cease to be a member of the Authority as soon as he vacates the office by virtue of which he is a member of the Authority.(2)(a)The term of office of a non-official member of the Authority shall be for three years:Provided that he shall cease to hold office if he completes the age of sixty-five years.(b)A non-official member of the Authority shall hold office at the pleasure of the Government and the Government may, if they deem fit, remove him before expiry of the term of office:Provided that no non-official member shall be removed from office, unless he has been given a reasonable opportunity of being heard.
