Section 19 in Tamil Nadu National Law School Act, 2012
19. Disqualification for election or to nomination to General Council, Executive Council and Academic Council in certain cases.
(1)Notwithstanding anything contained in sections 21, 24 and 28, no person who had held office as a member for a total period of six years in any one or more of the following authorities of the School, namely : -(i)the General Council;(ii)the Executive Council; and(iii)the Academic Council;shall be eligible for election or nomination to the any of the said three authorities.(2)Nothing in sub-section (1) shall apply to the ex-officio members referred to in sections 21, 24 and 28.
