Section 32 in Jawaharlal Nehru Technological Universities Act, 2008
32. Appointing of staff for regulating students affairs.
(1)There shall be appointed by the Vice-Chancellor, with the approval of the Council, such officers and other members of staff, as may be necessary, for regulating the students' affairs of the constituent colleges.(2)For the purposes of this section, the expression 'student's affairs' means-(a)the provision and management of facilities for housing and boarding of students;(b)the arranging of programmes for student counselling;(c)the assistance in the employment of students in accordance with the plans approved by the Vice-Chancellor;(d)the organisation, promotion, and supervision of the extracurricular activities of the students and the arrangements in regard to their personal comforts and hygienic conditions required to maintain proper health of the students;(e)the organisation and maintenance of contacts with the other Universities in regard to matter of common interest for students;(f)the assistance to students in procuring the required study materials, instruments, books and periodicals;(g)Such other affairs of the University and its constituent colleges as may, from time to time, be specified by the Vice-Chancellor as students' affairs.
