Section 22(3) in Tamil Nadu Music and Fine Arts University Act, 2013
(3)(a)Save as otherwise provided, nominated member of the Academic Council shall hold office for a period of three years and such member shall be eligible for nomination for not more than another period of three years;(b)Where a member is nominated to the Academic Council to a 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 for the purpose of this clause:Provided that a member of the Academic council who is nominated in his capacity as a member of a particular body, or the holder of a particular appointment, shall cease to be a member of the Academic council from the date on which he ceases to be, a member of that body or the holder of that appointment, as the case may be:Provided further that where a nominated member of the Academic Council is appointed temporarily to any of the office by virtue of which he is entitled to be a member of the Academic Council 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 shall continue to be member of the Academic Council by virtue of his nomination or he shall vacate office as such member and become a member 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 a nominated member.
