Section 45(1) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(1)Every elected and nominated member of the Senate and Governing Council, shall hold office for a period of three years and such member shall be eligible for election or nomination for another period of three years :[Provided that a member of the Tamil Nadu Legislative Assembly elected to the Senate shall cease to be a member of the Senate from the date on which he ceases to be a member of the Tamil Nadu Legislative Assembly.] [Added by section 2 of the Tamil Nadu Dr. M.G.R. Medical University, Chennai (Amendment) Act, 1991 (Tamil Nadu Act 39 of 1991) which came into force on the 23rd October 1991.]
