Section 24(4) in Tamil Nadu National Law School Act, 2012
(4)(a)Save as otherwise provided, elected and nominated members of the Executive Council shall hold office for a period of three years and such members shall be eligible for election or nomination for not more than another period of three years.(b)Where a member is elected or nominated to the Executive Council to a casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years:Provided that a member of the Executive Council who is elected or nominated in his capacity as a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be member of the Executive Council from the date on which he ceases to be a member of that electorate or body, or the holder of that appointment, as the case may be:Provided further that where an elected or a nominated member of the Executive Council is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Executive Council ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment choose, whether he will continue to be a member of the Executive Council by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such a choice, he shall be deemed to have vacated his office as an elected or a nominated member.
