Section 31 in Universities of Agricultural Sciences Act, 2009
31. Directors, Deans, Registrar, Comptroller etc.
- (1) Director of Education: - (a) Shall be responsible for coordination teaching, research and extension programs of the University. He will be concerned with the policy matters and system regarding resident instruction in the University and development of educational technology and teachers training programme. He shall also oversee examinations.(b)Shall be responsible for maintaining permanent records of the Academic Council, Board of studies Under Graduate and Post Graduate Studies and maintaining students' discipline.(c)Shall function as Member Secretary of the Academic Council and chairman of Board of Studies for under graduate and post graduate programs.(d)Shall Co-ordinate and review all research and extension education programs in the university.(e)Shall oversee the activities of communication centre and University Publications.(2)Director of Research: - Shall be responsible for the direction and Co-ordination of research programmes in the University as laid down in section 33 and efficient working of research stations.(3)Director of Extension: - Shall be responsible for the Agriculture Extension Education programmes as specified in Section 34.(4)Dean: - Shall be Head of the College and be responsible for administering and implementation of teaching, research and extension activities in the College.(5)Dean of Post Graduate studies: - Shall be responsible for administering and implementation of post graduate studies and other educational programmes including diplomas.(6)Dean of Students Welfare: - (a) Shall plan and direct the programme of students' advisement and counseling and to enlist the co-operation of prospective employers and employment agencies to assist in the placement of graduates of the University and to promote discipline amongst the students of the University.(b)Shall plan and organize students' extra-curricular activities such as sports, cultural and other recreational activities, National Cadet Corps, NSS and communication skill improvement and other allied activities at University level.(c)Shall assist the Deans in supervision and management of students' hostel, cafeteria and conduct of sports and cultural events.(d)Shall supervise and control medical and health services and other welfare measures of students in the University.(7)Registrar: - (a) He shall an academician in the field of Agricultural Sciences not lower in rank that of a Professor of the University; or an officer of the State Government not below the rank of the Deputy Secretary to Government.(b)Shall be member secretary of the Board of Management and shall be permanent member of all councils.(c)Shall be responsible for the due custody of records and common seal of the university.(d)Shall receive applications for entrance to the University, and shall keep a permanent record of all courses , curricula and other information as may be necessary.(e)Shall be responsible for human resource development and general administration in the university as prescribed.(8)University Librarian: - He shall be responsible for the maintenance and management of the University Library Information System and to guide and co-ordinate library activities of all the constituent units of the University.Subject to the provisions of this Act, the Officers of the University specified in clauses (iv) to (ix) of section 24 shall perform such other duties as may be prescribed or as may be assigned to them from time to time, by the Vice-Chancellor.(9)Comptroller - (a) The Comptroller shall be a whole time officer of the University appointed by the Vice-Chancellor with the approval of the Board of Management from out of a panel of not less than three persons being officers in the cadre of Joint Controller of State Accounts Department or an Officer of the rank of Deputy Accountant General of Audit and Accounts Department, having experience in audit, accounting and financial administration, recommended by the Vice-Chancellor to the Board of Management. If none in the panel is approved by the Board of Management within thirty days, the Chancellor may in consultation with the Vice-Chancellor, appoint such other person as he deems fit to be the Comptroller.(b)The tenure of appointment of the Comptroller shall be four years.(c)The Comptroller shall, subject to the control of the Finance Committee, exercise such powers and perform such functions as may be prescribed by the Statutes and the Regulations or as may be required from time to time by the Vice-Chancellor or the Registrar. He shall be ex-officio Member of the Academic Council, and the ex-officio Member Secretary of the Finance Committee.(10)The officers of the University specified in clauses (iv) to (x) of section 24 shall not be offered and not shall accept any remuneration for any work in the University save as such as may be provided for by the Statutes or other orders regulating to their salaries, allowances and other conditions of service.
