Section 8(5) in Tamil Nadu Land Improvement Schemes Act, 1959
(5)(a)The term of office of a member referred to in clause (f) or in clause (g) of sub-section (2) shall be three years or such shorter period, as the Government may fix:Provided that any such member shall be deemed to have vacated his seat if he is absent without excuse, sufficient in the opinion of the Land Improvement Board, from three consecutive ordinary meetings of the Land Improvement Board.(b)A member referred to in clause (f) of sub-section (2) shall be deemed to have vacated his seat if he ceases to be a member of the Legislative Assembly or of the [Legislative Council] [Now the Legislative Council was abolished.], as the case may be.
