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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2) in The Maharashtra Universities Act, 1994

(2)The Director shall be, -
(a)the principal academic planning and academic audit officer for the academic development programmes, including post-graduate teaching, research and extension programmes and collaborative programmes of the university;
(b)the Secretary of the Board of College and University Development and shall conduct academic audit of university departments or institutions, recognized institutions, post-graduates centres and affiliated colleges [as the Board may direct and on receiving complaints suo moto.] [These words were added by Maharashtra 55 of 2000, section 13(b)]
(c)responsible for ensuring that the decisions of the Board for long-term and short-term development plans of the university and its [*] [The word 'affiliated' was deleted by Maharashtra 55 of 2000, section 13(c).] colleges in their academic programmes are duly processed and implemented through relevant authorities, bodies, committees and officers;
(d)the principal liaison officer with the external funding agencies for generating funds for the collaborative and development programmes of the university and monitor their proper utilization;
(e)responsible for establishing liaison for fostering and promoting collaboration between the university, colleges and national and international institutions and scientific, industrial and commercial organizations;
(f)responsible for submitting an annual report on the progress achieved in different developmental and collaborative programmes to the Vice-Chancellor who shall place the same before the Management Council.