Section 19(5) in Tamil Nadu Fisheries University Act, 2012
(5)(a)The members of the Board, other than the ex-officio members, shall hold office for three years and such members shall be eligible for election or nomination for another period of three years.(b)Where a member is elected or nominated to the Board of Management in 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 Board, who is nominated or elected in his capacity as a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Board 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 Board of Management is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Board of Management 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 Board of Management by virtue of his election or nomination or whether he will vacate office as such member and become a member of 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.
