Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Fisheries University (Amendment) Act, 2012 40 of 2012 CONTENTS 1. Short title and commencement 2. Amendment of Section 11 3. Amendment of Section 49 4. Repeal and saving Tamil Nadu Fisheries University (Amendment) Act, 2012 40 of 2012 An Act 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-third Year of the Republic of India as follows:-- 1. Received the assent of the Governor of Tamil Nadu on November 14, 2012 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 322, Pages 285, dated November 16, 2012. 1. Short title and commencement :- (1) This Act may be called the Tamil Nadu Fisheries University (Amendment) Act, 2012. (2) It shall be deemed to have come into force on the 31st day of July 2012. 2. Amendment of Section 11 :- In Section 11 of the Tamil Nadu Fisheries University Act, 2012 (Tamil Nadu Act 21 of 2012) (hereinafter referred to as the principal Act), in sub-section (3), after the Proviso, the following Proviso shall be added, namely:-- "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.". 3. Amendment of Section 49 :- In the Proviso to Section 49 of the principal Act, for the expression "sixty-five years", the expression "seventy years" shall be substituted. 4. Repeal and saving :- (1) The Tamil Nadu Fisheries University (Amendment) Ordinance, 2012 (Tamil Nadu Ordinance 10 of 2012) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.