Section 19(8) in Tamil Nadu Fisheries University Act, 2012
(8)The Chancellor may, after giving a reasonable opportunity of being heard, remove any member of the Board other than an ex-officio member from office, if such member, in the opinion of the Chancellor, is incapable of acting as a member or has abused his position as a member so as to render his continuance of such member detrimental to the interest of the University.
