Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 12 in Jharkhand Raksha Shakti University Act, 2016

12. Director of Research and Development.

(1)The Director of Research and Development shall be appointed by the Vice Chancellor with the approval of the Governing Council.
(2)He shall be a renowned researcher having out-standing published research work in reputed National or International Journals.
(3)The qualifications and other terms and conditions of service of the Director of Research and Development shall be such as may be prescribed by the regulations.
(4)He shall assist the Vice Chancellor in managing the research and development related academic, administrative and other affairs of the institute.
(5)He shall exercise such powers and perform such functions as may be prescribed or entrusted to him by the Vice Chancellor.