Section 6 in Tamil Nadu State Housing Board Act, 1961
6. Term of office of the chairman and non-official members.
(1)The Chairman and the nonofficial members shall hold office for a period of three years from the date of their appointment.(2)The Chairman and the non-official members shall be eligible for re-appointment.(3)Any non-official member may resign his office by giving notice in writing to the Government but he shall continue in office until his resignation is accepted by the Government.
