(1)The Director General of the University shall be appointed by the Executive Council on the recommendation of the Standing Committee. 'Hie Director General shall be a person of eminence in academics, research, public service who shall have put in minimum twenty years of service in such areas.(2)The salary, emoluments, other perks and allowances, the terms and conditions and the tenure of service of the Director General shall he such as may be prescribed by Statutes.(3)The functions of the Director General shall be as follows, namely:-(a)to organise and conduct, subject to the approval of the Executive Council, a major national or international conference at the suitable interval, preferably every two years, on any important theme related to the tasks of the University';(b)shall assist the Vice-Chancellor in the task of co-ordination of the activities of the different centers and institutions of the University;(c)shall carry out the following tasks:(i)publications of the University including the research journal of the University;(ii)supervision and monitoring of the schools or institutions affiliated, recognized and approved by the University;(iii)submit the report to the Vice-Chancellor of the degree of the efficiency of the extension services of the University and in accordance with the standards laid down by the Academic Council;(iv)organize and ensure smooth functioning of innovative testing service of the University which will free the present examination system and ensure that students are genuinely tested not merely on the basis of written work but also on the basis of interview, supported by specially organized progressive report submitted by the students so as to provide insights into the value-oriented and skill-oriented development of the student as also student's physical fitness.(4)(a)There shall be not more than four Assistant Director General to assist the Director General in discharge of his duties and functions.(b)The Assistant Director General shall be appointed by the Executive Council on the recommendation of the standing committee.(c)The qualifications, salary, other parks and allowances, terms and conditions and tenure of service shall be such as may be prescribed by Statutes.
