Section 45 in Regulations of the Tamil Nadu Agricultural University
45. Patent rights.
(1)Patents for inventions arising out of investigations undertaken at the University on behalf of an external agency may he taken exclusively in the name of the University or jointly in the name" of the University and the sponsoring agency, any may be decided by the Vice-Chancellor, whose decision shall be final.(2)All rights in respect of any investigations carried out by the University and patents obtained therefor, excepting those referred to above, shall vest in and be the absolute property of the University. The Board may transfer by way of sale, exchange or otherwise deal with the rights of the University in any such investigations and patents as it deems fit.(3)All applications for patents in respect of such investigations shall be filled in by Registrar of the University or jointly by the Registrar and the sponsoring agency in respect of joint patents. The investigators concerned shall not have any personal rights in respect of patents obtained or the results of their investigations.(4)The Board, on the recommendation of the Dean of the College and the Vice-Chancellor, shall grant a suitable award for outstanding investigation by an individual or a team of research workers, which attracts patent rights and other financial benefits to the University.
