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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in Tamil Nadu Fisheries University Act, 2012

(2)The Dean shall hold office for a period of three years subject to such terms and conditions as may be specified by the Board and he shall be eligible for re-appointment for another term of three years:Provided that a person appointed as Dean shall retire from office, if during the term of his office, he completes the age of sixty years;