Section 14 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006
14. Filling up of vacancies.
- In the event of any vacancy occurring on account of death, resignation, disqualification or removal or otherwise, the Board shall, forthwith, communicate the occurrence to the Government and the vacancy shall be filled not later than ninety days from the date of the occurrence of the vacancy, and the person nominated to fill in the vacancy shall hold office so long only as the member in whose place he is nominated would have held it if the vacancy had not occurred:Provided that during any such vacancy, the continuing members may act as if no vacancy has occurred.
