Section 19(3) in Tamil Nadu Fisheries University Act, 2012
(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 Law, 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.] [Substituted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.]
