Section 21 in The U.P. Harcourt Butler Technical University Act, 2016
21. The Dean of Research and Development.
(1)The Dean of Research and Development shall be nominated by the Vice-Chancellor, from amongst the Professors of the University. The emoluments, terms and conditions of service and powers and duties shall be such as may be laid down in the Ordinances. He shall work directly under the control of the Vice-Chancellor.(2)He shall hold office for a term of two years and may be eligible for re-appointment for one consecutive term.(3)He shall be the Member Secretary of the University Research and Development Council.(4)He shall be responsible for promoting research activities as well as patenting process of the products, algorithms, and mechanisms etc. for the University.
