Section 24 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
24. Constitution of the Land Board.
- [(1) The Government may constitute for the State a Board called the [Tamil Nadu Land Board] [By virtue of section 6 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972) on and from the date of publication of the said Act, the Land Board existing on that date stood abolished, the members thereof ceased to hold office as such and the consequences specified in the said section followed.]].(2)The Land Board shall consist of-[***] [Clause (a) was omitted by section 2(l)(a)(i) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1983 (Tamil Nadu Act 2 of 1984).](b)the Land Commissioner, ex-officio;(c)[ The Chief Conservator of Forests, ex-officio;] [[Substituted for the original clauses (c) and (d) by section 3(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) 4th Amendment Act, 1972 (Tamil Nadu Act 39 of 1972). Before its substitution, clauses (c) and (d) read as follows:'(c) the Director of Animal Husbandry, ex-officio;(d)two members nominated by the Government.]](cc)[ The Director of Land Reforms, ex-officio.] [Substituted by section 2(1)(a)(ii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) 4th Amendment Act, 1972 (Tamil Nadu Act 39 of 1972). Before its substitution, clauses (c) and (d) read as follows: ](3)The member referred to in [clause (b)] [Substituted for 'clause (a)' by section 2(1 )(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1983 (Tamil Nadu Act 2 of 1984).] of sub-section (2) shall be the Chairman of the Land Board. The Secretary to the Land Board shall be a Gazetted Officer nominated by the Government, but he shall not be entitled to vote.(4)(a)The term of office of a member referred to in clause [(d)] [Substituted for 'clause (a) or (d)' by section 2(1 )(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1983 (Tamil Nadu Act 2 of 1984).] of sub-section (2) shall be three years or such shorter period as the Government may fix and such member shall be eligible for re-nomination.(b)Any member referred to in clause [(d)] [Substituted for 'clause (a) or (d)' by section 2(1 )(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1983 (Tamil Nadu Act 2 of 1984).] of sub-section (2) shall be deemed to have vacated his seat if he absents himself without excuse, sufficient in the opinion of the Land Board, from the meetings of the Land Board, for a period of three consecutive months reckoned from the date of the commencement of his term of office or of the last meeting which he attended, as the case may be, or if, within the said period less than three meetings have been held, absents himself from three consecutive meetings held after the said date:Provided that no meeting from which a member absents himself shall be counted against him under this clause if due notice of that meeting was not given to him.(5)A member referred to in clause (a) of sub-section (2) may, at any time by notice in writing to the Government, and a member referred to in clause (d) of that sub-section may, at any time, by notice in writing to the Chairman, resign his office, but he shall continue in office until the nomination of his successor.(6)(a)A casual vacancy in the office of a member referred to in clause (a) or (d) of sub-section (2) shall be filled by fresh nomination.(b)The person nominated to fill a casual vacancy under clause (a) shall hold office for a period of three years or for such shorter period as the Government may fix and he shall be eligible for re-nomination.(d)two members nominated by the Government."
