Section 32 in Kerala Agricultural University Act, 1971
32. The Director of Physical Plant.
(1)The Director of Physical Plant shall be appointed by the Executive Committee in accordance with the Statutes.(2)The salary and allowances and other conditions of service of the Director of Physical Plant shall be such as may be prescribed.(3)The Director of Physical Plant shall be the general custodian of all the properties of the University and shall have the following duties, namely,(a)To make arrangement for the construction and maintenance of the buildings and other structures of the University.(b)To make arrangements for the purchase and maintenance of machinery and other equipments necessary for the purposes of the University.(c)Maintenance of the lawns, grounds and gardens of the University Campus.(d)Such other duties as may be assigned to him by the Vice-Chancellor.(4)The Director of Physical Plant shall, in the discharge of his duties, be responsible to the Executive Committee.
