Section 24(5) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(5)A member referred to in clause (a) of sub-section (2) may, at any time by notice in writing to the Government, and a member referred to in clause (d) of that sub-section may, at any time, by notice in writing to the Chairman, resign his office, but he shall continue in office until the nomination of his successor.
