Section 19(5) in Tamil Nadu Music and Fine Arts University Act, 2013
(5)(a)Save as otherwise provided, the members of the Syndicate, other than the ex-officio members, shall hold office for a period of three years and such members shall be eligible for nomination for another period of three years;(b)Where a member is nominated to the Syndicate in a casual vacancy, the period of office for not less than one year by any such member shall be construed as a full period of three years:Provided that a member of the Syndicate who is nominated in his capacity as a member of a particular body, or the holder of a particular appointment, shall cease to be a member of the Syndicate from the date on which he ceases to be a member of that body, or the holder of that appointment, as the case may be:Provided further that where a nominated member of the Syndicate is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Syndicate ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Syndicate by virtue of his nomination or whether he will vacate office as such member and become a member ex-officio 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 a nominated member.
