IV-2(46)—1 No. 46] CHENNAI, WEDNESDAY, FEBRUARY 26, 2014 Maasi 14, Vijaya, Thiruvalluvar Aandu-2045
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
© [Regd. No. TN/CCN/467/2012-14.
GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2014 [Price: Rs. 10.40 Paise. Part IV—Section 2
Tamil Nadu Acts and Ordinances
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ACTS:
ACT No. 1 of 2014—Tamil Nadu Infrastructure Development (Amendment) Act, 2014.
ACT No. 2 of 2014—Chennai City Police (Extension to the Cities of Salem, Tiruchirappalli and Tirunelveli) Amendment Act, 2014.
ACT No. 3 of 2014—Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 2014.
ACT No. 4 of 2014—Tamil Nadu Veterinary and Animal Sciences University (Amendment) Act, 2014.
ACT No. 5 of 2014—Tamil Nadu Fisheries University (Amendment) Act, 2014.
ACT No. 6 of 2014—Tamil Nadu Appropriation Act, 2014. .. . . ACT No. 7 of 2014—Tamil Nadu Appropriation (Vote on account) Act, 2014.
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11-17 19-25
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9TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
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- fifth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Fisheries University (Amendment) Act, 2014.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. In section 4 of the Tamil Nadu Fisheries University Act, 2012 (hereinafter referred to as the principal Act), in clause (a), for the expression "to impart quality education", the expression "to impart quality professional education" shall be substituted.
3. In section 5 of the principal Act,-
(1) in clause (o), the following expression shall be added at the end, namely:-
"and other statutory bodies related to fisheries of national and international level;";
(2) clause (w) shall be omitted.
4. In section 19 of the principal Act,-
(1) in sub-section (2),-
(a) under the heading "CLASS I - EX-OFFICIO MEMBERS", the items (e) and
(f) shall be omitted;
(b) under the heading CLASS - II OTHER MEMBERS,-
(i) in item (a), for the expression "one fisheries scientist", the expression
"one fisheries scientist or educationist" shall be substituted;
(ii) items (e), (i), (j) and (k) shall be omitted.
(2) for sub-section (3), the following sub-section shall be substituted, namely :-
"(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.".
5. In section 23 of the principal Act, in sub-section (1), under the heading "CLASS II - OTHER MEMBERS", for the items (a), (b), (c), (d), (e) and (f), the following items shall be substituted, namely :-
"(a) Four members from amongst the Heads of Departments or Professors to be nominated by the Vice-Chancellor, on rotational basis;
(b) One person having special knowledge or practical experience in different aspects of Fisheries to be nominated by the Vice-Chancellor; and
(c) One Dean from the Indian Council of Agricultural Research recognised Fisheries College.".
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 26th February 2014 and is hereby published for general information:— ACT No. 5 OF 2014.
Short title and
commence-
ment.
Tamil Nadu Act
21 of 2012.
Amendment of
section 4.
Amendment of
section 5.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government, Law Department.
Amendment of
section 19.
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