Section 5 in Regulations made under the Tamil Nadu Bhoodan Yagna Act, 1958
5. Term of members of Sarvodaya panchayat and filling up of vacancies.
(1)The term of office of the Sarvodaya Panchayatdars shall, save as otherwise expressly provided, be three years from the first April to the end of 31st March (financial year).(2)The ordinary and casual vacancy that may arise be generally filled according to regulation 4.(3)A panchayatdar appointed in such vacancy shall hold the office only so long as he would have been entitled to hold office if he had been elected before the occurrence of the vacancy.(4)Any of the Panchayatdar may, at any time, tender his resignation in writing to the Secretary of the Sarvodaya Panchayat, but such resignation should be unconditional and shall take effect only from the date on which it was accepted by the Sarvodaya Panchayat.
