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State of Assam - Section

Section 10 in The First Statute under the Assam Agricultural University Act, 1968

10. The Director of Physical Plant shall work under the control and suspension of the Vice-Chancellor and in the exercise of his responsibilities, under Section 24 of the Act, shall be responsible for the following. - (a) Maintenance of the University buildings, roads, fencing, playgrounds, parks and lands, other than the land comprising the agricultural farms.

(b)Construction and maintenance of utility services.
(c)Maintenance of the fire protection services.
(d)Maintenance of architectural and constructional services of the University;
(e)All University construction.
(f)Preparation of annual construction and maintenance budget of the University and periodical report showing the progress on works under constructions.
(g)Maintenance of accounts relating to the works in his charge on forms prescribed by the Comptroller;
(h)Maintenance of an upto-date record of all the immovable properties of the University including lands and buildings in co-operation with the Heads of the Departments.
(i)Arrangement for procurement/disposal of immovable property of the University.
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