LexThe TAMIL NADU FISHERIES UNIVERSITY ACT 2012 UPDATED UPTO NOVEMBER 2022
Tamil Nadu · state statute
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TAMIL NADU FISHERIES UNIVERSITY
Nagapattinam
Act
TNFU ACT
ACT No. 21 OF 2012
An Act to provide for the establishment of a University for the
development of Fisheries and for the furtherance of the
advancement of learning and p rosecution of research and
extension in Fisheries Sciences in the State of Tamil Nadu.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in
the Sixty- third Year of the Republic of India as follows:—
CHAPTER-I.
PRELIMINARY.
1. (1) This Act may be called the Tamil Nadu Fisheries University Act,
2012.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It applies to—
(a) the colleges and institutions specified in the Schedule; and
(b) all colleges and institutions which may be affiliated to,
or established or maintained b y, the University in accordance with the
provisions of this Act and the statutes and regulations made thereunder.
(4) It shall come into force on such date as the Government may, by
notification, appoint.
2. In this Act, unless the context otherwise requires,—
(a) ―Academic Council‖ means the Academic Council of the
University;
(b) ―affiliated college‖ means any college affiliated to the
University and providing courses of study for admission to the examinations
for degrees, diplomas or other academic distinctions of the University;
(c) ―appointed date‖ means such date as the Government may,
by notification, appoint under sub-section (4) of section 1;
(d) ―Board‖ means the Board of Management of the University;
(e) ―college‖ means any college or institution established or
maintained by, or, affiliated to the University providing courses of study
or training or providing for prosecution of research or providing extension
education in Fisheries Sciences for admission to the examinations for
Short title,
extent,
application
and
commence
ment.
Definitions.
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degrees, diplomas and other academic distinctions of the University;
(f) ―constituent college‖ means the Fisheries College and
Research Institute, Thoothukudi and includes such other colleges as may
be declared by the Board from time to time;
(g) ―corresponding University‖ means the Tamil Nadu
Veterinary and Animal Sciences University, Chennai;
(h) ―Dean‖ means the Dean (Academic) at the head quarters of
the University and the Dean of each college;
(i) ―Director‖ means the Director of Research or the Director
of Extension Education and such other person as may be declared by the
statutes to be the Director;
(j) ―extension education‖ means the educational activities
concerned with the training of fish farmers, fishermen and other groups
serving fisheries in improved fishing practices and various phases of
scientific technology related to Fisheries Sciences;
(k) ―Faculty‖ means a Faculty of the University;
(l) ―Government‖ means the State Government;
(m) ―Fisheries Sciences‖ means aquaculture including
breeding, genetics, biotechnolog y, nutrition, farming, diagnosis of
diseases in fishes, other aquatic resources, medical treatment of aquatic
animals; fish processing including value addition, quality assurance and
certification; fisheries microbiology; fisheries biochemistry; fisheries
resource management including biology, physiology, population dynamics;
fisheries environment including oceanography, limnology, ecology;
fishing technology including gear and craft engineering, navigation and
seamanship; fisheries economics and management; Fisheries extension;
(n) ―hostel‖ means a unit of residence for students of the
University maintained or recognised by it either as a part of, or separate
from, college of the University;
(o) ―prescribed‖ means prescribed by the statutes or
regulations made under this Act;
(p) ―regulations‖ and ―statutes‖ mean respectively, the
regulations and statutes made under this Act;
(q) ―Schedule‖ means the Schedule appended to this Act;
(r) ―State‖ means the State of Tamil Nadu;
(s) ―University‖ means the Tamil Nadu Fisheries University
established under section 3.
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CHAPTER-II.
THE UNIVERSITY.
3. (1) For the development of Fisheries and for furthering the
advancement of learning and prosecution of research in Fisheries Sciences,
on and from the appointed date, there shall be established a University by
the name, the Tamil Nadu Fisheries University.
(2) The University shall be a body corporate, shall have perpetual
succession and a common seal and shall sue and be sued by the said name.
(3) The principal seat of the University shall be located within the
limits of Nagapattinam Taluk.
4. The objects of the University shall be,—
(a) 1to impart quality professional education in different
branches of Fisheries Sciences as the University may determine;
(b) to conduct organised research in frontier areas with the
objective of developing cutting edge technologies in Fisheries Sciences;
(c) to provide extension services like training, consultanc y,
project formulation to fish farmers, fisher folk, unemployed-youth and
entrepreneurs in Fisheries Sciences;
(d) to facilitate comprehensive development of Fisheries Sciences
for increased contribution to states economy and set bench mark standards
through appropriate interventions in fisheries teaching, research and
extension;
(e) to generate baseline data on aquatic biodiversity and fisheries
resource potential;
(f) to generate high quality professionals in Fisheries Sciences by
following Veterinary Council of India regulations as a model;
(g) to create better opportunities for marketing and value addition
of fish and fishery products.
(h) to set up an aquatic disease diagnosis and surveillance system
in the State.
5. The powers and functions of the University shall be,—
(a) to provide for instructions, research and extension in Fisheries
Sciences;
(b) to provide for dissemination of the findings of research and
technical information through extension education;
Establishment of
University.
Objects of
University.
Powers and
functions of
University.
1 TNFU (Amendment) Act, 2014 (Act 5 of 2014)
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(c) to institute degrees, diplomas and other academic distinctions
in Fisheries Sciences;
(d) to hold examinations and confer degrees, diplomas and other
academic distinctions on persons who have,—
(i) pursued a prescribed course of study; or
(ii) carried out research in the University under the
prescribed conditions;
(e) to confer honorary degrees or other distinctions in the
prescribed manner and under the prescribed conditions;
(f) to provide for lectures and instructions for field workers,
farmers and other persons not enrolled as regular students of the University
and to grant certificates to them, if necessary;
(g) to co-operate with other Universities and authorities in such
manner and for such purposes as it may determine;
(h) to establish and maintain colleges relating to Fisheries
Sciences;
(i) to affiliate colleges to the University under conditions
prescribed and to withdraw affiliation from colleges;
(j) to establish and maintain laboratories, libraries, research
stations and museums for teaching, research and extension education;
(k) to institute and award fellowships, scholarships and prizes in
accordance with the statutes;
(l) to establish and maintain or recognise hostels for students of the
University and residential accommodation for the staff of the University;
(m) to fix, demand and receive such fees and other charges as
may be prescribed;
(n) to supervise and control hostels and to regulate discipline of
the students of the University and to make arrangements for promoting
their health and welfare;
(o) to have collaboration in academic, research and extension
education and such other programmes with other Universities, Research
and Development O rganisations 1and other statutory bodies related to
fisheries of national and international level;
(p) to develop entrepreneurship among students by providing
hands-on training and developing managerial skills through fisheries work
experience programme, industry linkages;
1 TNFU (Amendment) Act, 2014 (Act 5 of 2014)
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(q) to create world class facilities for promoting genetic and
biotechnical investigations in Fisheries Sciences;
(r) to acquire and hold property, both movable and immovable,
for the purpose of the University;
(s) to lease, sell or otherwise transfer any immovable property
with the prior approval of the Government;
(t) to institute teaching, research and extension education posts
and to appoint persons to such posts;
(u) to create administrative and other posts and to appoint persons
to such posts;
(v) to work with Tamil Nadu Veterinary and Animal Sciences
University in areas of mutual interest to bring better benefits to the fisher
folk. The University shall report such collaboration activities to the
Government annually;
1(w) Deleted
(x) to do all such acts and things, whether incidental to the powers
and functions aforesaid or not, as may be necessary or desirable to further
the objects of the University.
6. (1) The University shall, subject to the provisions of this Act and
the Statutes, be open to all persons.
(2) Nothing contained in sub-section (1) shall require the
University,—
(a) to admit to any course of study any person who does not
possess the prescribed academic qualification or standard;
(b) to retain on the rolls of the University any student whose,
academic record is below the minimum standard required for the award of
a degree, diploma or other academic distinction;
(c) to admit any person or retain any stude nt whose conduct
is prejudicial to the interest of the University or the rights and privileges
of other students and staff;
(d) to admit to any course of study, students larger in number
than those prescribed.
Admission to
University.
1 TNFU (Amendment) Act, 2014 (Act 5 of 2014)
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Inspection and
inquiry.
(3) Subject to the provisions of sub-section (2), the Government
may, by order, direct that the University shall reserve such percentage
of seats for the students belonging to the Scheduled Castes, Scheduled
Tribes, Most Backward Classes and Backward Classes as may be specified
in such direction and where such direction has been given, the University
shall make the reservation accordingly.
7. (1) The Chancellor shall have the right to cause an inspection to be
made by such person or persons as he may direct,—
(a) of the University, its buildings, laboratories, libraries,
museums, workshops and equipments;
(b) of any institution, college or hostel maintained by the
University;
(c) of the teaching and other work conducted by the university
or under its auspices;
(d) of the conduct of any examination held by the University.
(2) The Chancellor shall also have the right to cause an inquiry
to be made by such person or persons as he may direct in respect of any
matter connected with the administration or finance of the University.
(3) The Chancellor shall, in every case give notice to the University
of their intention to cause an inspection or inquiry to be made, and the
University shall be entitled to be represented at such inspection or inquiry.
(4) The Chancellor shall communicate to the University their
views with reference to the result of such inspection or inquiry and
may, after ascertaining the opinion of the University thereon, advice the
University upon the action to be taken and fix a time limit for taking such
action.
(5) The University shall, within the time limit so fixed, report
to the Chancellor, the action taken or proposed to be taken on the advice
tendered by the Chancellor.
(6) If the University does not take action within the
time limit fixed or if the action taken by the University is in the
opinion of the Chancellor not satisfactor y, the Chancellor ma y,
after considering any explanation offered or representation made
by the University, issue such direction as they may deem fit and the
University shall comply with such direction.
(7) If the University does not comply with such direction within
such time as may be fixed in that behalf by the Chancellor, the Chancellor
shall have power to appoint any person or body to comply with such
direction and make such orders as may be necessary for the expenses
thereof.
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CHAPTER III.
OFFICERS OF THE UNIVERSITY.
8. The University shall consist of the following officers, namely:—
(1) The Chancellor;
(2) The Pro-Chancellor;
(3) The Vice-Chancellor;
(4) The Registrar;
(5) The Deans;
(6) The Director of Research;
(7) The Director of Extension Education;
(8) The Directors;
(9) The Controller of Examinations;
(10) The Finance Officer; and
(11) Such other persons as may be declared by the statutes to
be officers of the University.
9. (1) The Governor of Tamil Nadu shall be the Chancellor of the
University.
(2) The Chancellor shall be the head of the University and shall
when present, preside at any convocation of the University and confer
degrees, diplomas or other academic distinctions upon persons entitled to
receive them.
(3) No honorary degree or other distinction shall be conferred by the
University upon any person without the approval of the Chancellor.
(4) The Chancellor may of his own motion or on application call for
and examine the record of any officer or authority of the University
in respect of any proceeding to satisfy himself as to the regularity
of such proceeding or the correctness, legality or propriety of
any decision passed or order made therein; and if, in any case,
it appears to the Chancellor that any such decision or order should be modified,
annulled, reversed or remitted for reconsideration, he may pass orders
accordingly:
Provided that every application to the Chancellor for the exercise
of the powers under this section shall be preferred within three months
from the date on which the proceeding, decision or order to which the
application relates was communicated to the applicant:
Provided further that no order prejudicial to any person shall be
passed unless such person has been given an opportunity of making his
representation.
(5) The Chancellor shall exercise such other powers and perform
Officers of
University.
The
Chancellor.
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The Pro-
Chancellor.
The Vice-
Chancellor.
such other duties as may be conferred or imposed on him by this Act or
the statutes.
10. (1) The Minister-in-charge of the portfolio of Fisheries in the
State shall be the Pro-Chancellor of the University.
(2) When the Chancellor is unable to discharge his duties owing
to absence, illness or any other cause, the Pro -Chancellor shall discharge
the duties of the Chancellor until the date on which the Chancellor resumes
his duties.
11. (1) Every appointment of the Vice-Chancellor shall be made by
the Chancellor from out of a panel of three names of eminent persons not
less than the rank of Professor in the faculty of Fisheries Sciences with a
degree of Bachelor of Fisheries S cience, recommended by the committee
referred to in sub-section (2) and such panel shall not contain the name of
any member of the said committee;
Provided that if the Chancellor does not approve any of the
persons in the panel so recommended by the committee, he may take steps
to constitute another committee, in accordance with sub-section (2) to give
a fresh panel of three different names and shall appoint one of the persons
named in the fresh panel as the Vice-Chancellor.
1(2) For the purpose of sub-section (1), the committee shall consist of
(i) a nominee of the Chancellor, who shall be retired Judge of the
Supreme Court or any High Court or an eminent educationist;
(ii) a nominee of the Board of Management who shall be an eminent
educationist; and
(iii) a nominee of the Academic Council who shall be an eminent
educationist
Explanation. – For the purpose of this sub -section, ―eminent
educationist‖ means a person, -
(i) who is or has been a Vice -Chancellor of any University
established by the State Government or Central Government; or
(ii) who is a distinguished academician, with a minimum of ten
years of experience as Professor in a State or Central University or in both
taken together; or
(iii) who is or has been a Director or Head of any institute of
national importance.
Provided that the person so nominated shall not be a member of
any of the authorities of the University or shall not be connected with the
University or any college or any recognized institution of the University.
(2-A) A person recommended by the Committee for appointment
as Vice-Chancellor shall be a distinguished academician with highest level
of competence, integrity, morals and institutional commitment and also
possess the educational qualifications prescribed in sub-section (1).
1 Subs. by Act 28 of 2017
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(2-B) The process of nominating the members to the Committee by
the Chancellor, the Board of Management and Academic Council
shall begin six months before the probable date of occurrence of
vacancy in the office of the Vice -Chancellor and shall be completed
four months before the probable date of occurrence of vacancy in
the office of the Vice-Chancellor.
(2-C) The process of preparing the panel of suitable persons for
appointment as Vice -Chancellor shall begin atleast four months
before the probable date of occurrence of the vacancy in the office
of the Vice-Chancellor
(2-D) The Committee shall submit its recommendation to the
Chancellor within four months from the date of its c onstitution. If
the Committee does not submit its recommendation to the
Chancellor within the said period, the Chancellor may grant further
time to the Committee to submit its recommendation or take steps to
constitute another Committee in accordance with sub-section (2)‖
(3) The Vice-Chancellor shall hold office for a term of three years
and shall be eligible for reappointment for another term of three years:
Provided that—
(a) the Vice-Chancellor may, by writing under his hand addressed
to the Chancellor and after giving two months’ notice resign his office;
(b) the Vice-Chancellor shall not be removed from his office on
the ground of wilfull omission or refusal to carry out the provisions of
this Act, or abuse of the powers vested in him except by an order of the
Chancellor passed after due enquiry ordered by the Government, by such
person who is or has been,—
(i) a judge of the High Court; or
(ii) an officer of the Government not below the rank of Chief
Secretary to Government, or
(iii) a Vice -Chancellor of any University in the state, as may be
appointed by the Government in which the Vice-Chancellor shall have an
opportunity of making his representation against such removal.
(4) In the event of the occurrence of any vacancy in the office
of the Vice - Chancellor by reason of his death or illness, resignation or
removal, or otherwise, the Registrar shall act as Vice-Chancellor until the
date on which a new Vice-Chancellor appointed in accordance with the
provisions of this Act to fill such vacancy enters upon his office.
(5) The Vice-Chancellor shall be a whole time officer of the
University and his emoluments and other terms and conditions of service
shall be as follows:—
(i) The Vice-Chancellor shall be entitled to such salary as may
be prescribed;
(ii) The Vice-Chancellor shall be entitled, without payment
of rent, to the use of a furnished residence throughout his term of office,
and no charge shall fall on the Vice-Chancellor personally in respect of the
maintenance of such residence;
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(iii) The Vice-Chancellor shall be entitled to such terminal benefits
and allowances as may be fixed by the Board, with the approval of the
Chancellor, from time to time:
Provided that where an employee of-
(a) The University; or
(b) any other University or college or institution maintained
by, or affiliated to, that University, is appointed as Vice-chancellor, he
shall be allowed to continue to contribute to the Provident fund to which
he is a subscriber, and the contribution of the University shall be limited
to what he had been contributing immediately before his appointment as
Vice- Chancellor;
(iv) The Vice-Chancellor shall be entitled to travelling
allowances at such rates as may be fixed by the Board;
(v) The Vice-Chancellor shall be entitled to earned leave on
full pay at one-eleventh of the periods spent by him on active service:
Provided that when the earned leave applied for by the Vice -
Chancellor, in sufficient time before the date of expiry of the terms of his
office, is refused by the Chancellor in the interest of the University and if
he does not avail of the leave before the date of expiry of the term of his
office, he shall be entitled to draw cash equivalent to leave salary after
relinquishment of his office in respect of earned leave at his credit subject
to a maximum of two hundred and forty days.
(vi) The Vice-Chancellor shall be entitled, on medical grounds or
otherwise, to leave without pay for a period not exceeding three months
during the term of his office:
Provided that such leave may be converted into leave on full pay
to the extent to which he is entitled to earned leave under clause (v).
12. (1) The Vice-Chancellor shall be the academic head and the
principal executive officer of the University. He shall be a member ex-
officio and Chairman of the Board, the Academic Council, the Planning
Board, and the Finance Committee and shall be entitled to be present at,
and to address, any meeting of any authority of the University but shall
not be entitled to vote there at, unless he is a member of the authority
concerned.
(2) The Vice-Chancellor shall, in the absence of the Chancellor
and Pro -Chancellor, preside at the convocation of the University and
confer degrees, diplomas or other academic distinctions upon persons
entitled to receive them.
(3) The Vice-Chancellor shall exercise control over the affairs of
the University and shall be responsible for the due maintenance of
discipline in the University.
(4) The Vice-Chancellor shall convene meetings of the Board
and the Academic Council.
Powers and
duties of
Vice-
Chancellor.
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(5) The Vice-Chancellor shall ensure the faithful observance of
the provisions of this Act, the statutes and regulations.
(6) In any emergency, which in the opinion of the Vice-Chancellor
requires immediate action to be taken, he shall, by order, take such action
as he deems necessary and shall at the earliest opportunity report the action
taken to such officer or authority or body as would have in the ordinary
course dealt with the matter:
Provided that no such order shall be passed unless the person
likely to be a ffected has been given a reasonable opportunity of being
heard.
(7) Any person, aggrieved by an order of the Vice-Chancellor
under sub-section (6) may prefer an appeal to the Board within thirty
days from the date on which such order is communicated to him and the
Vice-Chancellor shall give effect to the order passed by the Board on such
appeal.
The Registrar.
(8) The Vice-Chancellor shall be responsible for the co-ordination
and integration of teaching, research and extension education.
(9) The Vice-Chancellor shall exercise such other powers and
perform such other duties as may be prescribed by statutes.
13. (1) The Registrar shall be a whole-time salaried officer of the
University and shall be appointed by the Vice-Chancellor with the
approval of the Board. The terms and conditions of the Registrar shall be
as follows:-
(a) The holder of the post of Registrar shall be an academician
in the field of Fisheries Science with a degree of Bachelor of Fisheries
Science, not lower in rank than that of a Professor in the University or in
the institutions specified in the Schedule;
(b) The Registrar shall hold office for a period of three years:
Provided that a person appointed as Registrar shall retire from office, if
during the term of his office, he completes the age of sixty years.
(2) (a)The Registrar shall be the ex-officio Secretary to the
Board, the Academic Council and the Faculties;
(b) When the office of the Registrar is vacant, or when the
Registrar is, by reason of illness, absence or any other reason, unable to
exercise the powers, perform the functions and discharge the duties of
his office, the powers, functions and duties of the office of the Registrar
shall be exercised, performed and discharged by such person as the Vice-
chancellor may appoint for the purpose;
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(c) It shall be the duty of the Registrar ;
(i) to manage the property and investments of the University
including trust and endowed property in accordance with the decision of
the Finance Committee and the Board;
(ii) to be the custodian of the records, the common seal and
such other properties of the University as the Board shall commit to his
charge; and
(iii) to issue all notices convening meetings of the Board,
the Academic Council, the Faculties, the Board of Studies, the Board of
Examiners and the Planning Board and of any committee appointed by the
authorities of the University;
(d) In all suits and other legal proceedings by or against the
University, the pleadings shall be signed and verified by the Registrar and
all processes in such suits and proceedings shall be issued to, and served
on, the Registrar;
(e) The Registrar shall exercise such powers and perform such
other functions and discha rge such other duties as may be prescribed by
the Board.
14. (1) The Finance Officer shall be a whole-time salaried officer of
the University appointed by the Board from out of a panel of three names
recommended by the Government. The qualifications and the method of
recruitment shall be such as may be prescribed.
(2) The Finance Officer shall hold office for a period of three years
subject to such terms and conditions as may be specified by the Board:
Provided that a person appointed as Finance Officer shall retire
from office, if during the term of his office, he completes the age of fifty-
eight years.
(3) The emoluments and other terms and conditions of service of
the Finance Officer shall be such as may be prescribed.
(4) When the office of the Finance Officer is vacant or when the
Finance Officer is, by reason of illness or absence or any other cause,
unable to exercise the powers, perform the functions and discha rge the
duties of his office, the powers, functions and duties of the office of the
Finance Officer shall be exercised, performed and discharged by such
person as the Vice-Chancellor may appoint for the purpose.
(5) The Finance Officer shall be the ex-officio Secretary to the
Finance Committee.
The Finance
Officer.
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The Dean.
(6) The Finance Officer shall,—
(a) exercise general supervision over the funds of the University
and shall advise the University as regards its financial policy; and
(b) exercise such other powers and perform such other financial
functions, as may be assigned to him by the Board or as may be prescribed:
Provided that the Finance Officer shall not incur any
expenditure or make an investment exceeding such amount as may be
prescribed except with the previous approval of the Board.
(7) Subject to the control of the Board, the Finance Officer shall,—
(a) ensure that the limits fixed by the Board for recurring and
non-recurring expenditure for a year are not exceeded and that all monies
are expended for the purposes for which they are granted or allotted;
(b) be responsible for the preparation of annual accounts,
financial estimates and the budget of the University and for their
presentation to the Finance Committee and the Board;
(c) keep a constant watch on the cash and bank balances and
of investments;
(d) watch the progress of the collection of revenue and advise
on the methods of collection employed;
(e) ensure that the registers of buildings, land, furniture and
equipments are maintained up-to-date, and that stock checking is conducted
in respect of equipments and other consumable materials in all offices,
laboratories, colleges and institutions maintained by the University;
(f) bring to the notice of the Vice-Chancellor any unauthorised
expenditure or other financial irregularity and suggest appropriate action
to be taken against persons at fault; and
(g) call from any office, laboratory, college or institution
maintained by the Universit y, any information or returns as he may
consider necessary for the exercise of h is powers, performance of his
functions or discharge of his duties.
15. (1) Each college shall have a Dean having a Bachelor degree
in Fisheries The Dean. Science, who shall be a whole-time salaried officer
of the University and shall be appointed by the Vice-Chancellor with the
approval of the Board on such terms and conditions as may be prescribed.
(2) The Dean shall hold office for a period of three years
subject to such terms and conditions as may be specified by the Board and
he shall be eligible for re-appointment for another term of three years:
Provided that a person appointed as Dean shall retire from office,
if during the term of his office, he completes the age of sixty years;
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(3) The Dean shall be responsible to the Vice-Chancellor for
all matters concerning his college.
(4) The Dean shall exercise such powers and perform such
duties as may be prescribed.
16. (1) The Directors shall be whole-time salaried officers of the
University with a d egree of Bachelor of Fisheries Science, and shall be
appointed by the Vice-Chancellor with the approval of the Board subject
to such terms and conditions as may be prescribed.
(2) Every Director shall hold office for a period of three years
subject to such terms and conditions as may be specified by the Board and
he shall be eligible for reappointment for another term of three years:
Provided that a person appointed as Director shall retire from
office, if during the term of his office, he completes the age of sixty years.
(3) The Director of Research shall be responsible for the
proper functioning of the Research Stations and shall co-ordinate research
work in co-operation with the Dean and other officers and shall exercise
such powers and perform such duties as may be prescribed.
(4) The Director of Extension Education shall be responsible
for the planning and execution of programmes of extension work based on
the results of research and work in co -operation with the Dean and other
officers and shall exercise such powers and perform such duties as may be
prescribed.
17. (1) The Controller of Examinations shall be an academician
in the field of Fisheries Science with a degree of Bachelor of Fisheries
Science and a whole¬time salaried officer of the University appointed by
the Vice-Chancellor with the approval of the Board for such period and on
such terms and conditions as may be prescribed.
(2) The Controller of Examinations shall exercise such powers
and perform such duties as may be prescribed:
Provided that a person appointed as Controller of Examinations
shall retire from office, if during the term of his office, he completes the
age of sixty years.
The Directors.
The Controller of
Examinations.
CHAPTER IV.
AUTHORITIES OF THE UNIVERSITY.
18. The authorities of the University shall be the Board of
Management, the Academic Council, the Faculties, the Board of Studies,
the Planning Board, the Finance Committee and such other bodies of
the University as may be declared by the statutes to be authorities of the
University.
19. (1) The Chancellor shall, as soon as may be, after the first
Vice-Chancellor is appointed under section 49, constitute a Board of
Management.
Authorities of
University.
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Constitution
of Board of
Management.
namely:—
(2) The Board shall consist of the following members,
CLASS I - EX-OFFICIO MEMBERS.
(a) The Vice-Chancellor ;
(b) The Secretary to Government, in-charge of Fisheries;
(c) The Secretary to Government, in-charge of Finance;
(d) The Secretary to Government, in-charge of Law;
1(e) & (f) deleted.
(g) The Director of Fisheries; and
(h) The Registrar.
CLASS II - OTHER MEMBERS.
(a) 2One fisheries scientist or educationist having special
knowledge or practical experience in fisheries research, teaching and
extension education nominated by the Chancellor;
(b) One progressive fish farmer or fisher folk nominated by
the Government;
(c) One representative of the fishery business including co-
operatives and fishery Industry nominated by the Government ;
(d) One woman member with active interest in Social
development nominated by the Chancellor;
1(e) deleted;
(f) One nominee of the Indian Council of Agricultural
Research, New Delhi;
(g) One member elected by the Members of the Legislative
Assembly of the State from among themselves;
(h) One representative from National Fisheries Development
Board, Hyderabad;
1(i) (j) (k) deleted
2(3) In case the Secretary to Government, in-charge of Fisheries
or the Secretary to Government, in-charge of Finance or the Secretary to
Government, in -charge of La w, is unable to attend the meetings of the
Board, for any reason, he may depute any officer of his department not
lower in rank than that of Deputy Secretary to Government to attend the
meetings. The officer so deputed shall have the right to take part in the
discussions of the meetings and shall have the right to vote‖
(4) The Vice-Chancellor shall be the ex-officio Chairman of, and
the Registrar shall be the ex-officio Secretary to the Board.
1 TNFU (Amendment) Act, 2014 (Act 5 of 2014)
2 Subs. by Act 5 of 2014
TNFU ACT
(5) (a) The members of the Board, other than the ex-officio
members, shall hold office for three years and such members shall be
eligible for election or nomination for another period of three years.
(b) Where a member is elected or nominated to the Board of
Management in 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 Board, who is nominated or
elected in his capacity as a member of a particular electorate or bod y, or
the holder of a particular appointment, shall cease to be a member of the
Board from the date on which he ceases to be a member of that electorate
or body, or the holder of that appointment, as the case may be:
Provided further that where an elected or a nominated member
of the Board of Management is appointed temporarily to any of the
offices by virtue of which he is entitled to be a member of the Board of
Management 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 Board of Management by virtue of his election or
nomination or whether he will vacate office as such member and become a
member of 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.
(6) No officer or employee of the University, other than the Vice-
Chancellor and the Registrar shall be eligible to be a member of the Board.
(7) The members of the Board shall not be entitled to receive
any remuneration from the University except such daily and travelling
allowances as may be prescribed.
(8) The Chancellor ma y, after giving a reasonable opportunity of
being heard, remove any member of the Board other than an ex -officio
member from office, if such member, in the opinion of the Chancellor, is
incapable of acting as a member or has abused his position as a member
so as to render his continuance of such member detrimental to the interest
of the University.
(9) A member of the Board, other than the ex-officio member, may
tender resignation of his membership at any time before the expiry of the
term of his office. Such resignation shall be conveyed to the Chancellor by
a letter in writing by the member and the resignation shall take effect from
the date of its acceptance by the Chancellor.
TNFU ACT
Powers and
duties of
Board.
20. The powers and duties of the Board shall be,-
(a) to consider and review the financial requirements and approve
the annual financial estimates of the University;
(b) to provide for the administration of any funds placed at the
disposal of the University for the purposes intended;
(c) to arrange for the investment and withdrawal of funds of the
University;
(d) to borrow money for capital improvements and to make
suitable arrangements for its repayment;
(e) to acquire, hold and dispose of property on behalf of the
University;
(f) to determine the form, provide for the custody, and regulate
the use of the common seal of the University;
(g) to appoint such committees, either standing or temporary, as it
may consider necessary and specify the terms of reference thereof subject
to the provisions of this Act and the statutes;
(h) to determine and regulate all questions of policy relating to the
University in accordance with the provisions of this Act and the statutes;
(i) to make financial provision for the instruction, teaching,
research, advancement and dissemination of knowledge in such branches
of learning and courses of study as may be determined by the Academic
Council;
(j) to provide for the establishment and maintenance of colleges,
hostels, laboratories, experimental farms and other facilities necessary for
carrying out the purposes of this Act;
(k) to provide for the institution and conferment of degrees,
diplomas and other academic distinctions;
(l) to provide for the institution, maintenance and award of
scholarships, fellowships, studentships, medals, prizes and the like;
(m) to accept trust, bequest, donation and transfer of any movable
or immovable property on behalf of the University;
(n) to enter into contract on behalf of the University;
(o) to implement educational, research and extension programmes
under Public Private Partnership mode;
(p) to exercise such other powers and perform such other duties
not inconsistent with the provisions of this Act or the statutes as may
be necessary for carrying out the purpose of this Act; and
(q) to make statutes and amend or repeal the statutes.
TNFU ACT
21. (1) The Board shall meet at such times and places and shall,
subject to the provisions of sub-sections (2) and (3), observe such rules
of procedure in regard to transaction of business at its meetings including
the quorum at meetings as may be prescribed:
Provided that the Board shall meet at least once in every three
months.
Meetings of
Board.
(2) The Vice-Chancellor or in his absence, any member chosen
by the members present, shall preside at a meeting of the Board.
(3) All questions at any meeting of the Board shall be decided by
a majority of the votes of the members present and voting and in the case
of an equality of votes, the Vice-Chancellor or the member presiding, as
the case may be, shall have and exercise a second or casting vote.
(4) (a) The Board may, for purpose of consultation, invite any
person having special knowledge or practical experience on any subject
under consideration to attend any meeting. Such person may speak in,
and otherwise take part in the proceedings of such meeting but shall not
be entitled to vote.
(b) The person so invited shall be entitled to such daily and
travelling allowances as are admissible to any member of the Board.
22. The Academic Council shall be the academic authority of the
University and shall, subject to the provisions of this Act and the statutes,
have the control and general regulation of teaching and examination in
the University and be responsible for the maintenance of the standards
thereof.
23. (1) The Academic Council shall consist of the following
members, namely:—
CLASS I - EX-OFFICIO MEMBERS.
(a) The Vice-Chancellor ;
(b) The Secretary to Government, in- charge of Fisheries;
(c) Director of Fisheries;
(d) The Dean of each College;
(e) The Dean (Academic);
(f) The Director Research;
(g) The Director of Extension Education;
(h) The Controller of Examinations; and
(i) The Registrar.
The
Academic
Council
Constitution of
Ac a de m i c
Council.
TNFU ACT
Powers and
duties of the
Academic
Council.
CLASS-II OTHER MEMBERS.
1(a) Four members from amongst the Heads of Departments o r
P r o f e s s o r s to be nominated by the Vice-Chancellor, on
rotational basis;
(b) One persons having special knowledge or practical experience
in different aspects of Fisheries to be nominated by the Vice-
Chancellor; and
(c) One Dean from the Indian Council of Agricultural
Research recognized Fisheries College
(2) The Vice-Chancellor shall be the ex-officio Chairman and the
Registrar shall be the ex-officio Secretary to the Academic Council.
(3) (a) The members of the Academic Council shall not be entitled
to receive any remuneration from the University except such daily and
travelling allowances as may be prescribed:
Provided that nothing contained in this sub -section shall preclude
any member from drawing his normal emoluments to which he is entitled
by virtue of the office he holds.
(b) A member of the Academic Council, other than the ex-officio
member, may tender resignation of his membership at any time before the
expiry of the term of his office. Such resignation shall be conveyed to the
Vice-Chancellor by a letter in writing by the member and the resignation
shall take effect from the date of its acceptance by the Vice-Chancellor.
(c) The term of office of the members of the Academic Council,
other than the ex-officio members, shall be three years:
Provided that a member of the Academic Council who is nominated
in his capacity as the holder of a particular appointment shall cease to be a
member of the Academic Council from the date on which he ceases to be
the holder of that appointment.
24. The powers and duties of the Academic Council shall be,—
(a) to exercise general control on teaching and other educational
programmes and maintain and promote the standards thereof;
(b) to make regulations and amend or repeal the same;
(c) to make regulations regarding,-
(i) the admission of students to the University and the number
of students to be admitted;
1 Subs. by Act 5 of 2014
TNFU ACT
(ii) the courses of study leading to degrees, diplomas
and other academic distinctions; and
(iii) the conduct of examinations and maintenance and
promotion of standards of education.
(d) to advise the Board on all academic matters including
the control and management of libraries;
(e) to make recommendation to the Board for the institution
of Professorship, Associate Professorship, Assistant Professorship
and other teaching posts including posts in research and extension
education and in regard to the duties Excerpt shown. Open the full act in Lexace.