Section 5(2) in Tamil Nadu Khadi and Village Industries Board Rules, 1960
(2)There a person, who has ceased to be a member by reason of his failure to attend three consecutive meetings of the Board applies to the Government within one month from the date of the order of removal, for restoration to office, the Government may, on the recommendation of the Board, restore him by notification in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] to his office as member:Provided that a member shall not be so restored more than twice during his term of office.
