Section 26 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
26. [The Students' Welfare Officer.] [These words were substituted for the words 'Director of Students' Welfare' by Maharashtra 14 of 2003, Section 7(d) (w.e.f. 3.3.2003).]
(1)[The Students' Welfare Officer] [These words were substituted for the words 'The Director of Students' Welfare' by Maharashtra 14 of 2003 Section 7(a) (w.e.f. 3.3.2003).] of each University shall be a whole-time salaried officer of the University and shall be appointed by the Vice-Chancellor on the recommendation of [the Recruitment Board] [These words were substituted for the words 'the Selection Committee' by Maharashtra 32 of 2013, Section 8, (w.e.f. 25-10-2013).] constituted in accordance with the provisions of the Statutes made in that behalf.(2)[The Students' Welfare Officer of each University shall work under the Director of Instruction of the University] [These words were substituted for the words 'The Director shall work directly under the Vice-Chancellor' by Maharashtra 14 of 2003, Section 7(b) (w.e.f. 3.3.2003).] and shall be responsible for handling all affairs connected with the students, such as accommodation, scholarship and freeship opportunities, medical facilities extracurricular activities liaison between students and teachers, students counselling,'job opportunities, placement of graduates and their other problems.(3)[The Students' Welfare Officer] [These words were substituted for the words 'The Director' by Maharashtra 14 of 2003. Section 7(c) (w.e.f. 3.3.2003).] shall exercise such other powers and perform such other duties as are laid down by or under this Act and as may be prescribed.
