Section 10(3) in The Tamil Nadu Bhoodan Yagna Act, 1958
(3)On the date fixed for the dissolution of the State Board under sub-section (1), all its members as well as its Chairman shall be deemed to have vacated their offices and fresh appointments shall be made in accordance with the provisions of this Act and the Chairman and the members newly appointed shall enter upon their offices, on the date fixed for the reconstitution of the State Board.
