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State of Rajasthan - Section

Section 17 in The Rajasthan Technical University Act, 2006

17. Estate Officer and Dean of Students Welfare.

(1)The Board may appoint any one or more of the following officer, namely:-
(i)The Estate Officer, and
(ii)The Dean of Students Welfare.
(2)The Estate Officer shall be incharge of all the buildings, lawns, gardens and other immovable property of the University.
(3)The Dean of Students Welfare shall have the following duties, namely:-
(a)to make arrangements of the housing of students,
(b)to direct a programme of students counselling,
(c)to arrange for employment of students in accordance with plans approved by the Vice-Chancellor,
(d)to supervise the extra-curricular activities of the students,
(e)to assist in the placement of the graduates of the University, and
(f)to organize and maintain contact with the alumni of the University.