Section 20 in The Gujarat Forensic Sciences University Act, 2008
20. Director of Research and Development.
(1)The Director of Research and Development shall be appointed by the Director General with the approval of the Board.(2)He shall be a renowned researcher having out-standing published research work in reputed. National or International Journals and under whom at least ten candidates should have obtained the doctorate degree.(3)The qualifications and other terms and conditions of the Director of Research and Development shall be such as may be prescribed by the regulations.(4)He shall assist the Director General in managing the research and development related academic, administrative and other affairs of the institute.(5)He shall exercise such other powers and perform such other functions as may be prescribed or entrusted to him by the Director General.
