Section 181 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
181.
Subject to supervision and control of the Executive Council, the Director of Students' Welfare shall exercise powers and perform duties, viz. :-(a)to notify to the Principals of affiliated Colleges, Heads of Recognised Institutions and Heads of University Departments about the holding of election of class representatives, for the purpose of election of one student from each of the Colleges, Head of Recognised Institutions and Departments of University on the Students' Council.(b)to conduct election of the Students' Council and the Students' Executive Union;(c)to convene meetings of the class representatives of the University Departments under the relevant Faculty and conduct elections for the purpose of electing their representatives on the Students' Council;(d)to maintain accounts and hold and manage the funds and property of the Students' Council and the Students' Executive Union in his capacity as a Treasurer of the Students' Council and the Students' Executive Union;(e)to ensure that the accounts of the Students' Council and the Students' Executive Union are duly audited and the Auditors' Report along with a Statement of Accounts submitted to the Executive Council on or before the 31st May of the following year;(f)to accord sanction and regulate the expenditure with the provisions made in the Budget for the Students' Council and the Student's Executive Union.(g)to act as a liaison between the Government of India, State Governments, the University, other Universities and National and Cultural Organisations on one hand and the Students' Council, Students' Executive Union, University Departments, affiliated Colleges and Recognised Institutions on the other, for purposes of planning and executing different schemes, programmes and activities, relating to Students' Welfare as approved by the Students' Council and the Students' Executive Union;(h)to act as Co-ordinator for the National Service Scheme and other similar activities of the University; and(i)to perform such other duties as may be assigned to him by the Executive Council/Vice-Chancellor.Qualifications for the post of the Finance Officer and the procedure to be followed at the meeting of the Selection Committee.(Section 62 of the Act)
