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State of Rajasthan - Section

Section 15 in The University of Kota Act, 2003

15. Estate Officer and Dean of Student Welfare.

(1)The Board may appoint any one or more of the following officers, namely;-
(i)the Estate Officer, and
(ii)the Dean of Students Welfare.
(2)The Estate Officer shall be incharge of all the buildings, lawns, gardens and other immovable property of the University.
(3)The Dean of Student Welfare shall have the following duties:-
(a)to make arrangements of the housing of students,
(b)to direct a programme of students counselling,
(c)to arrange for employment of students in accordance with plans approved by the Vice-Chancellor,
(d)to supervise the extra-curricular activities of the students,
(e)to assist in the placement of the graduates of the University, and
(f)to organize and maintain contract with the alumni of the University.