Section 6 in Tamil Nadu Uniform System of School Education Act, 2010
6. Terms and conditions of service of nominated members of the Board.
(1)The nominated members shall hold office for a term of three years and shall be eligible for re-nomination for a further term of three years:Provided that for the purpose of this sub-section, a person who has held office as a nominated member in a casual vacancy for a period of not less than one year shall be deemed to have held office for a full term of three years.(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)The nominated members shall be eligible to draw such rate of sitting fee and travelling allowance as may be applicable to a First Class Committee.
