Section 11(3) in Tamil Nadu Fisheries University Act, 2012
(3)The Vice-Chancellor shall hold office for a term of three years and shall be eligible for reappointment for another term of three years:Provided that-(a)the Vice-Chancellor may, by writing under his hand addressed to the Chancellor and after giving two months' notice resign his office;(b)the Vice-Chancellor shall not be removed from his office on the ground of willful omission or refusal to carry out the provisions of this Act, or abuse of the powers vested in him except by an order of the Chancellor passed after due enquiry ordered by the Government, by such person who is or has been,-(i)a judge of the High Court; or(ii)an officer of the Government not below the rank of Chief Secretary to Government; or(iii)a Vice-Chancellor of any University in the State,as may be appointed by the Government in which the Vice-Chancellor shall have an opportunity of making his representation against such removal.[Provided further that a person appointed as Vice-Chancellor shall retire from office if, during the term of his office, he completes the age of seventy years.] [Inserted by Act No. 40 of 2012, dated 14.11.2012, w.e.f. 31.7.2012.]
