Section 10 in Tamil Nadu Fisheries University Act, 2012
10. The Pro-Chancellor.
(1)The Minister-in-charge of the portfolio of Fisheries in the State shall be the Pro-Chancellor of the University.(2)When the Chancellor is unable to discharge his duties owing to absence, illness or any other cause, the Pro-Chancellor shall discharge the duties of the Chancellor until the date on which the Chancellor resumes his duties.
