Section 17(2) in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000
(2)A Chairman or President or Member of any managing committee of a farmers organisation shall also become disqualified to continue in office and shall cease to hold office forthwith, if he-(a)is convicted in a criminal case involving moral turpitude; or(b)absents for three consecutive meetings without reasonable cause: Provided that such disqualification under item (b) shall not apply in the case of women who are in an advanced stage of pregnancy and for a period of three months after delivery.
