Section 5A(3) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(3)The term of office of the members of the committee constituted under sub-section (1) shall be three years from the date of their appointment and they shall be eligible for reappointment. They shall continue as such members until the appointment of their successors:Provided that the Government may, by notification, extend the term of office of all or any of such members for such period or periods not exceeding six years in the aggregate as they think fit.
