Section 40 in Tamil Nadu Fisheries University Act, 2012
40. Statutes.
- Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely:-(a)the conditions under which the teaching, research and extension in the University may be carried on;(b)the manner in which and the conditions under which the honorary degrees and other distinctions may be conferred;(c)the fixation, payment and receipt of fees and other charges;(d)the prescription of academic qualification and standard for admission to the University;(e)the terms and conditions subject to which the Registrar may be appointed and his powers and duties;(f)the terms and conditions subject to which the Finance Officer may be appointed and his powers, functions and duties;(g)the terms and conditions subject to which the Deans may be appointed and their powers and duties;(h)the terms and conditions subject to which the Director of Research, Director of Extension Education, Controller of Examinations and other Directors may be appointed and their powers and duties;(i)the daily and travelling allowances to be paid to the members of the Board, Academic Council and other authorities of the University and the committees thereof;(j)the assignment of subjects of study for each Faculty;(k)the constitution and functions of the Board of Studies of each Faculty;(l)the constitution and functions of the Faculties;(m)the manner in which the Deans may be appointed;(n)affiliation of Colleges and Institutions;(o)the establishment and management of the funds and monies of the University;(p)the manner of publication of the accounts audited;(q)the period for which and the manner in which the instruction, teaching, training and holding examinations shall be conducted for the students of the colleges specified in section 44;(r)any other matter, which is required to be, or may be prescribed by the statutes; and(s)the constitution, powers and functions of the other authorities of the University.
