Section 12(3) in Tamil Nadu Land Improvement Schemes Act, 1959
(3)(a)The term of office of a member referred to in clause (v) or in clause (vi) of sub-section (1) of section 11 shall be three years or such shorter period as the Collector 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 District Committee, from three consecutive ordinary meetings of the District Committee.(b)A member referred to in clause (v) of sub-section (1) of section 11, shall be deemed to have vacated his seat if he ceases to be a member of the State Legislature, or of the Parliament as the case may be.
