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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1) in Tamil Nadu Fisheries University Act, 2012

(1)The Registrar shall be a whole-time salaried officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board. The terms and conditions of the Registrar shall be as follows:-
(a)The holder of the post of Registrar shall be an academician in the field of Fisheries Science with a degree of Bachelor of Fisheries Science, not lower in rank than that of a Professor in the University or in the institutions specified in the Schedule;
(b)The Registrar shall hold office for a period of three years:
Provided that a person appointed as Registrar shall retire from office, if during the term of his office, he completes the age of sixty years.