Section 22 in The Karnataka State Universities Act, 2000
22. Director of Student Welfare.
- The Director of Student Welfare shall be a whole-time officer of the University and shall be appointed by the Chancellor on the recommendation of the Syndicate. He shall exercise such powers and perform such functions as may be conferred or imposed on him by the Chancellor or as may be prescribed by the Statutes. His term of office, emoluments and other conditions of service shall be such as may be prescribed by the Statutes.
