Section 4 in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018
4. Terms and conditions of appointment of nominated members of the Board.
(1)A nominated member shall hold office for a period of two years from the date of his nomination and he is eligible for re-nomination:Provided that a nominated member shall not be re-nominated to the Board, without completion of a cooling off period of two years between the two terms.(2)A nominated member may, by writing under his hand addressed to the Government, resign his office, but he shall continue to hold office until his resignation is accepted by the Government.(3)When the office of a nominated member becomes vacant by resignation, death, removal, disqualification or otherwise, the Government shall nominate within three months a new member to fill such vacancy.(4)The Government may remove a nominated member from his office, if he incurs any one of the disqualifications specified below, namely:-(a)becomes an un-discharged insolvent; or(b)is convicted and sentenced to imprisonment for an offence which, in the opinion of the Government, involves moral turpitude; or(c)becomes of unsound mind and stands so declared by a competent court.(5)The nominated members shall be eligible to draw such rate of sitting fee and travelling allowance, as may be prescribed.
