Section 45(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(2)Any person who has completed two terms of three years each, continuously in any one of the authorities referred to in sub-section (1) shall be eligible after a period of three years has elapsed from the date of his ceasing to be such member for election or nomination for a further period of three years.Explanation. - For the purpose of this section, a person who has held office for a period not less than one year in any one of the authorities mentioned in sub-section (1) in a casual vacancy, shall be deemed to have held office for a term of three years in that authority.
