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 Kerala - Section

Section 41 in Kerala Agricultural University Act, 1971

41. Co-ordination of functions.

(1)In consultation with appropriate officers of the University, the Vice-Chancellor shall take such steps as may be necessary for the full co-ordination of teaching, research and extension activities of the University.
(2)The Vice-Chancellor shall be responsible to see that conditions are established whereby there is maximum feasible progress in the development of new information and technology in the natural, physical and social sciences related to agriculture.
(3)The Vice-Chancellor shall be responsible to see that there is appropriate interrelation of the different curricula and courses offered in the different Faculties of the University so as to avoid unnecessary duplication of functions between faculties and to provide the students with the best course offerings and faculty contacts feasible within the resources and talents of the University.
(4)The University shall develop its programmes of research and extension education keeping in view the needs of the State and provide the appropriate technical support and consultative service to Government departments engaged in agricultural development work.