Section 205(13) in Tamil Nadu Panchayats Act, 1994
(13)[ Any person in respect of whom a notification has been issued under sub-section (11) removing him from the office of President shall, unless the notification is cancelled under sub-section (12), be ineligible for election as President until the expiry of three years from the date specified in such notification as postponed by the order, if any, issued under sub-section (12).] [Sub-section (13) substituted by Tamil Nadu Panchayats (Amendment) Act, 2007 (Tamil Nadu Act 16 of2007) w.e.f. 8th June 2007.]
