Section 19 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
19. Dean of Student Affairs -
(1)The Dean of Student Affairs shall be a whole-time officer and shall be appointed by the Board in the manner as may be prescribed.(2)The salary and allowances payable to the Dean of Student Affairs shall be as may be prescribed.(3)The Dean of Student Affairs shall have the following duties namely:-(a)to make arrangements for the housing of students;(b)to arrange a programme of student counseling;(c)to arrange for the employment of students in accordance with the plans approved by the Vice-Chancellor;(d)to supervise the extra curricular activities and to look after the needs of students;(e)to assist in the placement of graduates of the University;(f)to organize and maintain contact with the alumni of the University;(g)to make arrangements for the group health insurance to the students; and(h)any other duty as may be prescribed.
