Section 49 in Tamil Nadu Fisheries University Act, 2012
49. Appointment of first Vice-Chancellor.
- Notwithstanding anything contained in sub-section (1) of section 11, within six months from the appointed date, the first Vice-Chancellor shall be appointed by the Government on a salary to be fixed by them for a period not exceeding three years and on such other conditions as they think fit:Provided that the person appointed as the first Vice-Chancellor shall retire from office, if during the term of his office, he completes the age of [seventy years] [Substituted for 'sixty-five years' by Act No. 40 of 2012, dated 14.11.2012, w.e.f. 31.7.2012.].
