Section 19(1) in Tamil Nadu National Law School Act, 2012
(1)Notwithstanding anything contained in sections 21, 24 and 28, no person who had held office as a member for a total period of six years in any one or more of the following authorities of the School, namely : -(i)the General Council;(ii)the Executive Council; and(iii)the Academic Council;shall be eligible for election or nomination to the any of the said three authorities.
