Section 22 in The Punjab Agricultural University Act, 1961
22. [Experiment Stations] [Substituted by Punjab Act 12 of 1965 section 16.] for research.
(1)[Experiment Stations] [Substituted for the word 'Agricultural Experiment Station' by the Punjab Act, 12 of 1965, section 8 sub-section (1) and 2 (i).] shall be established under the University subject to the provisions of this Act and the Statutes which shall have the responsibility for research, both fundamental and applied. Research activities shall be [concentrated as far as possible] [Substituted by Punjab Act 12 of 1965, section 8 (2) (ii).] at the Central Research Stations and other Regional Research and Testing Stations in the different agroclimatic zones of the State.(2)The Research and Educational Institutions of the Department of Agriculture and the Department of Animal Husbandry together with their staff and funds shall be transferred to the Agricultural University on such terms and conditions as may be determined by the State Government in consultation with the Board of Management.(3)There shall be a Director of Research responsible to the [Vice-Chancellor] [Substituted by Punjab Act 12 of 1965 section 9 (3).] and shall be appointed by the Vice-Chancellor in consultation with the Deans and with the approval of the Board.(4)The Director of Research shall be a whole-time officer trained in Agriculture and shall initiate, guide and co-ordinate [the research programme of the University and its outlying sub-stations.] [Substituted by Punjab Act 12 of 1965 section 9 (4).]
