Section 5(2) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(2)(a)The term of office of a non-official member of the Authority shall be for three years:Provided that he shall cease to hold office if he completes the age of sixty-five years.(b)A non-official member of the Authority shall hold office at the pleasure of the Government and the Government may, if they deem fit, remove him before expiry of the term of office:Provided that no non-official member shall be removed from office, unless he has been given a reasonable opportunity of being heard.
