Section 3Y in Tamil Nadu District Municipalities Act, 1920
3Y. Term of office of members.
(1)Except as otherwise provided in this Act, members of every town panchayat elected at an ordinary election shall hold office for a term of five years.(2)The term of office of the members elected at ordinary election shall commence on the date appointed for the first meeting of the town panchayat after such ordinary election.(3)The member of a town panchayat elected in a casual vacancy shall enter upon the office forthwith, but shall hold office only so long as the member in whose place he is elected would have been entitled to hold office, if the vacancy had not occurred.
