Section 19(2) in Tamil Nadu Fisheries University Act, 2012
(2)The Board 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)The Secretary to Government, in-charge of Finance;(d)The Secretary to Government, in-charge of Law;[***] [Item (e) '(e) Member Secretary, Council for Science and Technology;' omitted by Act No. 5 of 2014, dated 26.2.2014, w.e.f 27.2.2014.][***] [Item (f) '(f) Chief Executive Officer, Maritime Board, Chennai;' omitted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.](g)The Director of Fisheries; and (h) The Registrar.Class II - Other Members.(a)[one fisheries scientist or educationist] [Substituted for 'One fisheries scientist' by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.] 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;[***] [Item (e) omitted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.](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;[***] [Item (i) omitted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.][***] [Item (j) omitted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.][***] [Item (k) omitted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.]
