Section 6 in The Tamil Nadu State Agricultural Council Act, 2009
6. Cessation of membership.
(1)An elected or nominated member shall be deemed to have vacated his office:-(a)if he is absent without excuse, sufficient in the opinion of the Council, from three consecutive meetings of the Council;(b)in the case of the member elected or nominated, if he ceases to be a person enrolled in the register;(c)if he has been convicted of an offence involving moral turpitude and punishable with imprisonment;(d)if he is an undischarged insolvent;(e)if he is of unsound mind and stands so declared by competent Court.(2)On the occurrence of a vacancy referred to in sub-section (1), the Secretary shall forthwith report the fact of such vacancy to the Government and thereafter the Government may subject to the Proviso to Section 7, take necessary steps to fill such vacancy.
