No. 247] CHENNAI, WEDNESDAY, JULY 26, 2017 Aadi 10, Hevilambi, Thiruvalluvar Aandu-2048
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
© [Regd. No. TN/CCN/467/2012-14.
GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2017 [Price: Rs. 24.80 Paise. Part IV—Section 2
Tamil Nadu Acts and Ordinances
[ 227 ]DTP 247-Ex-IV-2—1
CONTENTS
ACTS ; No.24 of 2017—Tamil Nadu Universities Laws (Amendment) Act 2017. No.25 of 2017—Tamil Nadu Agricultural Produce Marketing (Regulation) Second Amendment Act, 2017.
No.26 of 2017—Tamil Nadu Prohibition (Amendment) Act 2017. No.27 of 2017—Tamil Nadu Registration of Marriages (Amendment) Act 2017. No.28 of 2017—Tamil Nadu Fisheries University (Amendment) Act 2017. No.29 of 2017—Tamil Nadu Lifts (Amendment) Act 2017. No.30 of 2017—Tamil Nadu Government Servants (Conditions of Service) Amendment Act 2017.
No.31 of 2017—Tamil Nadu Marine Fishing Regulation (Amendment)/Amendment Act 2017.
No.32 of 2017—Tamil Nadu Appropriation Acts (Repeal) Act 2017. No.33 of 2017—Tamil Nadu Prohibition (Second Amendment) Act 2017. No.34 of 2017—Tamil Nadu Appropriation (No.3) Act 2017. No.35 of 2017—Tamil Nadu Dr.Ambedkar Law University (Amendment) Act 2017. Pages.
228-240
241-242
243-244
245-246
247-248
249-252
253-266
267-268
269-276
277-278
279-286
287-288
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TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 247
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 26th July 2017 and is hereby published for general information:—
ACT No. 28 OF 2017. An Act further to amend the Tamil Nadu Fisheries University Act, 2012.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty- eighth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Fisheries University (Amendment) Act, 2017.
(2) It shall come into force at once.
2. In section 11 of the Tamil Nadu Fisheries University Act, 2012, for sub-section
(2) including the proviso thereto, the following sub-sections shall be substituted, namely:—
"(2) For the purpose of sub-section (1), the Committee shall consist of—
(i) a nominee of the Chancellor, who shall be a retired Judge of the Supreme Court or any High Court or an eminent educationist;
(ii) a nominee of the Board of Management who shall be an eminent educationist; and
(iii) a nominee of the Academic Council who shall be an eminent educationist.
Explanation.— For the purpose of this sub-section, "eminent educationist" means a person,—
(i) who is or has been a Vice-Chancellor of any University established by the State Government or Central Government; or
(ii) who is a distinguished academician, with a minimum of ten years of experience as Professor in a State or Central University or in both taken together; or
(iii) who is or has been a Director or Head of any institute of national importance:
Provided that the person so nominated shall not be a member of any of the authorities of the University or shall not be connected with the University or any college or any recognized institution of the University.
(2-A) A person recommended by the Committee for appointment as Vice- Chancellor shall be a distinguished academician with highest level of competence, integrity, morals and institutional commitment and also possess the educational qualifications prescribed in sub-section (1).
(2-B) The process of nominating the members to the Committee by the Chancellor, the Board of Management and the Academic Council shall begin six months before the probable date of occurrence of vacancy in the office of the Vice-Chancellor and shall be completed four months before the probable date of occurrence of vacancy in the office of the Vice-Chancellor.
(2-C) The process of preparing the panel of suitable persons for appointment as Vice-Chancellor shall begin atleast four months before the probable date of occurrence of the vacancy in the office of the Vice-Chancellor.
Short title and
commence-
ment.
Tamil Nadu
Act 21 of
2012.
Amendment of section 11.
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248 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(By order of the Governor)
S.S. POOVALINGAM,
Secretary to Government-in-charge, Law Department.
(2-D) The Committee shall submit its recommendation to the Chancellor within four months from the date of its constitution. If the Committee does not submit its recommendation to the Chancellor within the said period, the Chancellor may grant further time to the Committee to submit its recommendation or take steps to constitute another Committee in accordance with sub-section (2).".
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