Section 19 in Tamil Nadu Fisheries University Act, 2012
19. Constitution of Board of Management.
(1)The Chancellor shall, as soon as may be, after the first Vice-Chancellor is appointed under section 49, constitute a Board of Management.(2)The Board shall consist of the following members, namely:-Class I - Ex-Officio Members.(a)The Vice-Chancellor;(b)The Secretary to Government, in-charge of Fisheries;(c)The Secretary to Government, in-charge of Finance;(d)The Secretary to Government, in-charge of Law;[***] [Item (e) '(e) Member Secretary, Council for Science and Technology;' omitted by Act No. 5 of 2014, dated 26.2.2014, w.e.f 27.2.2014.][***] [Item (f) '(f) Chief Executive Officer, Maritime Board, Chennai;' omitted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.](g)The Director of Fisheries; and (h) The Registrar.Class II - Other Members.(a)[one fisheries scientist or educationist] [Substituted for 'One fisheries scientist' by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.] having special knowledge or practical experience in fisheries research, teaching and extension education nominated by the Chancellor;(b)One progressive fish farmer or fisher folk nominated by the Government;(c)One representative of the fishery business including co-operatives and fishery Industry nominated by the Government;(d)One woman member with active interest in Social development nominated by the Chancellor;[***] [Item (e) omitted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.](f)One nominee of the Indian Council of Agricultural Research, New Delhi;(g)One member elected by the Members of the Legislative Assembly of the State from among themselves;(h)One representative from National Fisheries Development Board, Hyderabad;[***] [Item (i) omitted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.][***] [Item (j) omitted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.][***] [Item (k) omitted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.](3)[ In case the Secretary to Government, in-charge of Fisheries or the Secretary to Government, in-charge of Finance or the Secretary to Government, in-charge of Law, is unable to attend the meetings of the Board, for any reason, he may depute any officer of his department not lower in rank than that of Deputy Secretary to Government to attend the meetings. The officer so deputed shall have the right to take part in the discussions of the meetings and shall have the right to vote.] [Substituted by Act No. 5 of 2014, dated 26.2.2014, w.e.f. 27.2.2014.](4)The Vice-Chancellor shall be the ex-officio Chairman of, and the Registrar shall be the ex-officio Secretary to the Board.(5)(a)The members of the Board, other than the ex-officio members, shall hold office for three years and such members shall be eligible for election or nomination for another period of three years.(b)Where a member is elected or nominated to the Board of Management in casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years:Provided that a member of the Board, who is nominated or elected in his capacity as a member of a particular electorate or body, or the holder of a particular appointment, shall cease to be a member of the Board from the date on which he ceases to be a member of that electorate or body, or the holder of that appointment, as the case may be:Provided further that where an elected or a nominated member of the Board of Management is appointed temporarily to any of the offices by virtue of which he is entitled to be a member of the Board of Management ex-officio, he shall, by notice in writing signed by him and communicated to the Vice-Chancellor within seven days from the date of his taking charge of his appointment, choose whether he will continue to be a member of the Board of Management by virtue of his election or nomination or whether he will vacate office as such member and become a member of ex-officio by virtue of his appointment and the choice shall be conclusive. On failure to make such a choice, he shall be deemed to have vacated his office as an elected or a nominated member.(6)No officer or employee of the University, other than the Vice-Chancellor and the Registrar shall be eligible to be a member of the Board.(7)The members of the Board shall not be' entitled to receive any remuneration from the University except such daily and travelling allowances as may be prescribed.(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.(9)A member of the Board, other than the ex-officio member, may tender resignation of his membership at any time before the expiry of the term of his office. Such resignation shall be conveyed to the Chancellor by a letter in writing by the member and the resignation shall take effect from the date of its acceptance by the Chancellor.
