Section 11 in Andhra Pradesh Logistics University Act, 2017
11. The Dean of Student Affairs.
(1)The Dean of Student Affairs shall be a whole-time officer and shall be appointed by the Board in the manner prescribed by the Statutes;(2)The salary and allowances payable to the Dean of Students Affairs shall be such as may be prescribed by the Statutes;(3)The Dean of Student Affairs shall discharge the following duties namely, -(a)to make arrangements for the housing of students;(b)to arrange a programme of student counseling;(c)to arrange for the employment of students in accordance with the plans approved by the Vice-Chancellor;(d)to supervise the extracurricular activities and to look after the needs of students;(e)to assist in the placement of graduates of the University; and(f)to organize and maintain contact with the alumni of the University.
