Section 6(2) in The Tamil Nadu Bhoodan Yagna Act, 1958
(2)A member of the State Board shall cease to hold his office if he-(a)is sentenced by a criminal Court for an offence involving moral delinquency, such sentence not having been reversed; or(b)becomes of unsound mind; or(c)has applied to be, or has been, or is adjudicated an insolvent.
