Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 31 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

31. Vishwavidyalaya Teachers.

(1)Teachers of the Vishwavidyalaya shall be either-
(a)Servants of the Vishwavidyalaya paid by the Vishwavidyalaya for imparting instructions and/or conducting and guiding research and/or extension programmes as-
(i)Professor,
(ii)Associate Professor,
(iii)Assistant Professor, or
(b)persons appointed by the Board as Honorary Teachers in any of the aforementioned categories on such terms and conditions as the Board may prescribe by Regulations.
(2)A teacher shall be eligible to impart instructions and/or conduct or guide research and/or extension programme only upto such standard for which he is recognised as such in accordance with the regulations made by the Board in this behalf.
(3)A teacher shall perform such functions and discharge such duties as may be prescribed by Regulations by the Academic Council.
(4)The word 'Teachers/Teacher' wherever it occurs includes persons engaged in Research and Extension activities.