Section 15(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(3)Where a person ceases to be a member under sub-section (2), the Chairman shall at once intimate the fact in writing to such person and report the same to the market committee at its next meeting. The market committee may suo motu at that meeting, and shall on an application made by such person within fifteen days of the receipt by him of such intimation, at its next meeting after the receipt of such application, restore him to his office as member:Provided that a member shall not be so restored more than twice during his term of office.
