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 Rajasthan - Section

Section 27 in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000

27. Directors, Deans, Registrar, Comptroller etc.

(1)
(a)There shall be a Director of Resident Instruction who shall be responsible for direction and co-ordination of inter-faculty and inter-campus resident instructional programmes and for maintenance and improvement of standard of teaching at all levels of under-graduate and post-graduate studies.
(b)He will be concerned with the policy matters and system regarding resident instruction in the University and development of educational technology and teachers training programme.
(c)He shall also function as Dean, Faculty of Post-graduate Studies.
(2)There shall be a Director of Research who shall be responsible for the direction and co-ordination of research programmes in the University as laid down in section 29 and efficient working of research stations.
(3)There shall be a Director of Extension Education who shall be responsible for the Agriculture Extension Education programmes as laid down in section 30.
(4)
(a)There shall be a Dean who shall be the Chairman of the Faculty and the board of Studies of the concerned Faculty and shall be responsible to the Vice-Chancellor for the organisation and implementation of the teaching programme of the Faculty.
(b)The Dean, Faculty of Post-graduate Studies shall co-ordinate post-graduate studies in all Divisions/ Departments/ Colleges/ Centres and units of the University.
(5)
(a)There shall be a Registrar who shall be Ex-officio Secretary of the Board of Management and Ex-officio Member-Secretary of the Academic Council.
(b)He shall be responsible for the due custody of records and common seal of the University.
(c)He shall be responsible for maintaining permanent records of the Academic Council, performance of the studies of the University including the courses taken, credits obtained, degrees, prizes or other distinctions and other items pertaining to the academic performance and the discipline of the studies.
(d)He shall invite and receive applications for admission into the University.
(e)He shall also be responsible for establishment matters and general administration in the University as prescribed.
(6)
(a)There shall be a Comptroller who shall be responsible for preparation of the budget and the statement of accounts of the University. He shall manage the funds and investments of the University. He shall be responsible for ensuring that expenditure is made as authorised.
(b)He shall arrange periodical internal inspections of the accounts maintained in the various units of the University.
(c)He shall be responsible for the maintenance of the accounts of the University in the form and manner as approved by the Board and keep constant watch on the state of cash and bank balance and on the state of investment.
(d)He shall ensure that the registers of buildings, furniture/equipments and other items are maintained upto date and that the stock checking is conducted of all items in all offices and units of the University.
(7)There shall be a Librarian who shall be responsible for the maintenance and management of the University Library, to guide and co-ordinate the working in the libraries of the various constituent units of the University, to prepare the annual estimate of operational and developmental requirements of all the libraries of the University for incorporation in the budget estimates.
(8)There shall be a Students' welfare Officer, who shall have the following duties:-
(a)to make arrangements and supervise management of students' hostel, cafeteria and mess;
(b)to plan and organise students extra-curricular activities such as sports, cultural and other recreational activities of the University;
(c)to plan and direct the programme of students' advisement and counselling and to enlist the co-operation of prospective employers and employment agencies to assist in the placement of graduates of the University and do promote discipline amongst the students of the University.
(d)to supervise and control medical and health services and other welfare measures in the University; and
(e)to make arrangements for scholarships, stipends, part-time employment and travel facilities for the study tour of the students.
(9)There shall be a Controller of Examinations who shall be responsible for conducting various examinations of the University and declaration of results in time.
(10)There shall be an Estate Officer who shall be the custodian of all the land and buildings of the University and shall be responsible to maintain them.
(11)Subject to the provisions of this Act, the Officers of the University referred to in clauses (ii) to (x) of section 23 shall perform such other duties as may be prescribed or as may be assigned to them from time to time, by the Board or the Vice- Chancellor.