Section 22 in The Maharashtra Animal and Fishery Sciences University Act, 1998
22. Director of the University.
(1)The Director of the University shall be a whole time salaried officer of the University and shall be appointed by the Vice-Chancellor on the recommendation of the Selection Committee constituted under section 50.(2)The Director of the University shall work directly under the Vice-Chancellor and,-(a)be responsible for the due performance of the functions of the colleges and other teaching institutions, and co-ordinate and guide education, in all the constituent colleges of the university in close co-operation with the Associate Dean of the constituent colleges and other officers;(b)shall develop liaison with international education institute to improve the education standards in the context of globalization and also develop interactive educational programmes with foreign universities;(c)plan and execute faculty improvement programmes, through appropriate Government agencies;(d)be responsible for the due performance of functions of the research stations all over the State and shall co-ordinate all research of the University in close co-ordination with the Deans of constituent colleges and other officers; and(e)be responsible for the co-ordination of all extension education programmes of the University in close co-operation with the Deans the the Faculties and other officers.
