Section 21 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
21. Dean of Student Welfare.
(1)The Dean of the Student Welfare shall be a whole-time salaried officer of the Vishwa Vidyalaya and shall be appointed by the Vice-Chancellor with the prior approval of the Board in accordance with the Statutes. His emoluments and conditions of service shall be such as may be prescribed by the Statutes.(2)The Dean of the Student Welfare shall exercise such powers and perform such duties as may be conferred or imposed on him by the Statutes.
