Section 32(2) in Jawaharlal Nehru Technological Universities Act, 2008
(2)For the purposes of this section, the expression 'student's affairs' means,-(a)the provision and management of facilities for housing and boarding of students;(b)the arranging of programmes for student counseling;(c)the assistance in the employment of students in accordance with the plans approved by the Vice-Chancellor;(d)the organisation, promotion and supervision of the extra-curricular activities of the students and the arrangements in regard to their personal comforts and hygienic conditions required to maintain proper health of the students;(e)the organisation and maintenance of contacts with the other Universities in regard to matters of common interest for students;(f)the assistance to students in procuring the required study materials, instruments, books and periodicals;(g)such other affairs of the University and its constituent colleges as may, from time to time, be specified by the Vice-Chancellor as students' affairs.Chapter-VIII Miscellaneous.
