Section 3 in Tamil Nadu Infrastructure Development Rules, 2012
3. Tenure of experts appointed by the Executive Committee.
(1)The tenure of the non-official expert members of the Executive Committee shall be three years from the date of their assumption of charge as members;(2)An expert member may be reappointed : -Provided that no such expert member may continue for more than two consecutive terms of 3 years each;(3)An expert shall on nomination make a declaration of any direct or indirect interest in any of the infrastructure projects under the consideration of the Board and shall recuse himself from the meeting or proceedings of the Executive Committee, or of other Committees of which he is a member, which is considering any matter in which he is interested;(4)An expert member may be removed at any time before the expiry of his tenure by the Chairperson of the Board.
