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State of Kerala - Section

Section 37 in Kerala Agricultural University Act, 1971

37. The Director of Students Welfare.

(1)The Director of Students Welfare shall be a whole-time Officer of the University and 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 Students Welfare shall be such as may be prescribed.
(3)The Director of Students Welfare shall have the following duties, namely:-
(a)To make arrangements for housing of students;
(b)To arrange programme of student counselling;
(c)To arrange for the employment of students in accordance with the plans approved by the Vice-Chancellor;
(d)To supervise the extra-curricular activities and to look after the general needs of the students;
(e)To assist in the placement of the graduates of the University;
(f)To organize and maintain contact with the alumni of the University;
(g)to perform such other duties as may be assigned to him by the Vice-Chancellor.