(1)The Director of Students' Welfare shall ordinarily be appointed from amongst the Teachers not below the rank of Lecturer, by the Executive Council on the recommendation of the Vice-Chancellor.(2)The Director shall be a whole-time salaried officer, shall hold office for a term of three years and shall be eligible for reappointment:Provided that, the Executive Council may, if it thinks necessary, appoint a Teacher, not below the rank of Lecturer, to discharge the duties of the Director of Students' Welfare in addition to his own, and in such event the Executive Council may sanction a suitable allowance.(3)A person appointed to be Director of Students' Welfare shall continue to hold his lien on his substantive post, if appointed from amongst the Teachers and shall be eligible for all the benefits that would have otherwise accrued to him but for his appointment as Director of Students' Welfare.(4)When the office of the Director of Students' Welfare falls vacant, or when the Director of Students' Welfare is by reason of illness, or absence or any other cause, unable to perform the duties of his office, such duties shall be performed for the time being, for a period not exceeding six months or until a Director of Students' Welfare is duly appointed, whichever is earlier, by such person as the Vice-Chancellor may appoint for the purpose.(5)The powers and duties of the Director of Students' Welfare shall be as prescribed by the Statutes.
