Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 15 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958

15. Dean of Student Welfare.

(1)the Dean of Student Walfare shall be a whole time officer of the University and shall be appointed by the Kulpati (Vice-Chancellor) subject to the approval of the Board .
(2)The salary and allowances payable to the Dean of Student Welfare shall be as prescribed.
(3)The Dean of Student Welfare shall have the following duties:
(a)to make arrangements for the housing of students;
(b)to direct a programme of student counselling;
(c)to arrange for employment of students in accordance with plans approved by the Kulpati (Vice Chancellor);
(d)to supervise the extra-curricular activities and needs of students;
(e)to assist in the placement of graduates who leave the University; and
(f)to organize and maintain contact with the alumni of the University.