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State of Gujarat - Section

Section 21 in Raksha Shakti University Act, 2009

21. Director of Research and Development.

(1)The Director of Research and Development shall he 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.
(3)The qualifications and other terms and conditions of service of the Director of Research and Development shall be such as may be prescribed by the regulations.
(4)Ho 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 powers and perform such functions as may be prescribed or entrusted to him by the Director General.