Section 7A in Madras Hindu Religious and Charitable Endowments Act, 1951
7A. [ Term of office of the members. [Inserted by Act No. 31 of 2008.]
(1)Every member of the Board shall be entitled to hold office for a period of two years from the date of his nomination or election, as the case may be.(2)A person who ceases to be a member of the Board by reason of expiration of his term of office shall, if he is otherwise qualified, be eligible for re-nomination or re-election:Provided that such a member shall not be eligible for re-nomination or re-election consecutively.]
