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State of Tamilnadu - Section

Section 16 in Tamil Nadu Fisheries University Act, 2012

16. The Directors.

(1)The Directors shall be whole-time salaried officers of the University with a degree 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.