Section 15(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(1)The term of office of the members of a market committee, other than the ex-officio member or the members nominated under clause (d) of sub-section (2) of section 10, shall be three years from the date of publication in the Tamil Nadu Government Gazette of the notification under section 11 and such members shall be eligible for nomination for not more than another term of three years:Provided that for the purposes of this sub-section, a person who has held office in a casual vacancy for a period of not less than one year shall be deemed to have held office for one full term of three years:Provided further that a member notwithstanding the expiry of his term of office, shall continue to hold office and function as a member of the market committee until the nomination of his successor, or for a period of three months, whichever is earlier:Provided also that the Government may, by notification, on or before the expiry of the term of office of the members of a market committee, for sufficient cause, direct that the term of office of such members the market committee as a whole be extended by such period not exceeding six months at any one time, but not exceeding one year on the aggregate.
