Section 5 in The Tamil Nadu State Agricultural Council Act, 2009
5. Term of Office of President, Vice-President and members.
(1)The President or Vice-President shall hold office for a term not exceeding four years and not extending beyond the expiry of his term as a I member.(2)Subject to the provisions of sub-section (1), a member shall hold office fora term of four years from the date of his election or nomination to I fie Council:Provided that such a member shall, notwithstanding the expiry of the I said period of four years continue to hold office until his successor is elected I or nominated.(3)Member of the Council shall be eligible for re-nomination or I reelection.(4)Where the term of four years in respect of any member of the Council is about to expire, a successor may be nominated or elected at any time within I one month before the said term expires, but he shall not assume office until the said term has expired.
