Section 45 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
45. Term of office of members of Senate and Governing Council.
(1)Every elected and nominated member of the Senate and Governing Council, shall hold office for a period of three years and such member shall be eligible for election or nomination for another period of three years :[Provided that a member of the Tamil Nadu Legislative Assembly elected to the Senate shall cease to be a member of the Senate from the date on which he ceases to be a member of the Tamil Nadu Legislative Assembly.] [Added by section 2 of the Tamil Nadu Dr. M.G.R. Medical University, Chennai (Amendment) Act, 1991 (Tamil Nadu Act 39 of 1991) which came into force on the 23rd October 1991.](2)Any person who has completed two terms of three years each, continuously in any one of the authorities referred to in sub-section (1) shall be eligible after a period of three years has elapsed from the date of his ceasing to be such member for election or nomination for a further period of three years.Explanation. - For the purpose of this section, a person who has held office for a period not less than one year in any one of the authorities mentioned in sub-section (1) in a casual vacancy, shall be deemed to have held office for a term of three years in that authority.(3)Where an elected or a nominated member of any of the authorities is appointed temporarily to any of the office by virtue of which he is entitled to be an ex-officio member of any other authority, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of taking charge of his appointment, choose whether he will continue to be a member of the authority to which he was elected or nominated by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio of any other authority by virtue of his appointment and the choice shall be conclusive. On failure to make such a choice, he shall be deemed to have vacated his office as an elected or nominated member.(4)Where a person is a member of any other authority and by virtue of such membership, he is a member of any other authority or authorities and if for any reason, he ceases to be a member of the first mentioned authority, he shall also cease to be a member of other authority or authorities.(5)Nothing in sub-section (1) shall have application in respect of, -(i)ex-officio members referred to in sub-section (2) of section 18, but not including members of the Governing Council who are not otherwise members of the Senate referred to in clause (q); and (ii) ex-officio members referred to in sub-section (3) of section 21.
