Section 22(4) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(4)(a)Save as otherwise provided, the members of the Syndicate, other than the ex-officio members, shall hold office for a period of three years and such members shall be eligible for election or nomination for not more than another period of three years.(b)Where a member is elected or nominated to the Syndicate in a casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years:Provided that a member of the Syndicate who is elected or nominated in his capacity as a member of a particular electorate or body, or the holder of a particular appointment shall cease to be a member of the Syndicate from the date on which he ceases to be member of that electorate or body, or the holder of that appointment, as the case may be :Provided further that where an elected or nominated member of the Syndicate is appointed temporarily to any of the office by virtue of which he is entitled to be a member of the Syndicate, ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Syndicate by virtue of his election or nomination or whether he will vacate office as such member and become a member ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such a choice, he shall be deemed to have vacated his office as an elected or a nominated member.
