Section 22 in The Maharashtra Universities Act, 1994
22. Director of Adult and Continuing Education and Extension Services.
(1)The Director of Adult and Continuing Education and Extension Services shall be a full time salaried academic officer and shall be appointed by the Vice-Chancellor on the recommendation of a Selection Committee, consisting of-(a)the Vice-Chancellor - Chairman;(b)[* *] [This clause was deleted by Maharashtra 55 of 2000, section 17(a).];(c)two experts in the field, nominated by the Management Council;(d)[two nominees of the Board of Adult and Continuing Education and Extension Services.] [These words were substituted for the words 'one nominee' by Maharashtra 55 of 2000, section 17(b).](2)The emoluments and terms and conditions of service of the Director shall be prescribed by the Ordinances.(3)The Director shall be the Member-Secretary of the Board of Adult and Continuing Education and Extension Services and shall be responsible for organizing and coordinating the adult education, continuing education and extension programmes of the university under the overall guidance and advice of the Board. He shall prepare annual report of the adult and continuing education programmes and extension service of the university for the approval of the Board and for submission to the Management Council.(4)The Director of Adult and Continuing Education and Extension Services shall work directly under the control of Vice-Chancellor.
