Section 5 in Tamil Nadu Fisheries University Act, 2012
5. Powers and functions of University.
- 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;(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 beprescribed;(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 Organisations [and other statutory bodies related to fisheries of national and international level] [Inserted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.];(p)to develop entrepreneurship among students by providing hands-on training and developing managerial skills through fisheries work experience programme, industry linkages;(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;[***] [Clause (w) omitted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.](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.
