Section 6 in Tamil Nadu Heritage Commission Act, 2012
6. Term of office and conditions of service of the Chairman and members.
(1)The Chairman and every member of the Commission shall hold office for a term of three years and shall be eligible for re-appointment for a further period of three years.(2)The Chairman or the member may, at any time, by writing under his hand addressed to the Government, resign from the office of Chairman or member, as the case may be, but shall continue in office until his resignation is accepted by the Government.(3)The honorarium and allowances payable to, and the other terms and conditions of service of, the Chairman and members shall be such as may be prescribed.(4)Notwithstanding anything contained in sub-section (1), the Government shall remove a person from the office of Chairman or any member, if that person-(a)becomes an undischarged insolvent;(b)is convicted and sentenced to imprisonment for an offence which, in the opinion of the Government, involves moral turpitude;(c)becomes of unsound mind and stands so declared by a competent court;(d)refuses to act or becomes incapable of acting;(e)is, without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission;(f)in the opinion of the Government, has so abused the position of Chairman or member, as the case may be, as to render that person's continuance in office detrimental to the public interest:Provided that no member shall be removed from office under this sub-section until that member has been given a reasonable opportunity of being heard in the matter.(5)A vacancy caused under sub-section (2) or sub-section (5) or otherwise shall be filled by fresh nomination by the Government and the person so nominated shall hold office for the remainder of the term of office of the person in whose vacancy such person has been nominated would have held office, if the vacancy had not occurred:Provided that if a vacancy of a member, other than that of the Chairman, occurs within six months preceding the date on which the term of office of the member expired, such vacancy shall not be filled in.Explanation. - For the purpose of this section, "member" does not include the ex-officio member and the "Secretary".
