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State of Tamilnadu - Section

Section 23 in Tamil Nadu Fisheries University Act, 2012

23. Constitution of Academic Council.

(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.
Class -II - Other Members.
(a)[ Four members from amongst the Heads of Departments or Professors to be nominated by the Vice-Chancellor, on rotational basis; [Items (a) to (f) substituted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.]
(b)One person 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 recognised 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.