Section 13(2)(b) in Tamil Nadu Fisheries University Act, 2012
(b)When the office of the Registrar is vacant, or when the Registrar is, by reason of illness, absence or any other reason, unable to exercise the powers, perform the functions and discharge the duties of his office, the powers, functions and duties of the office of the Registrar shall be exercised, performed and discharged by such person as the Vice-chancellor may appoint for the purpose;