Section 31 in The Uttar Banga Krishi Viswavidyalaya Act, 2000
31. The Director of Research.
(1)There shall be a Director of Research who shall be a whole-time officer of the University. He shall be appointed by the Vice-Chancellor with the approval of the Council, subject to such terms and conditions as may be prescribed.(2)The Director of Research shall act as the member-secretary of the research council and shall be responsible to the Vice-Chancellor for the faithful observance of the Statutes and the Regulations relating to the research council.(3)The salary, allowances and other conditions of service of the Director of Research shall be such as may be prescribed.(4)The Director of Research shall hold office for a period of four years and shall be eligible for re-appointment for a further period of four years :Provided that no person shall hold office of the Director of Research for more than eight years in aggregate :Provided further that the Director of Research shall retire from the post if, during the term of his office including the term of re-appointment, he attains the age of sixty years.(5)The Director of Research shall be in overall charge of research administration of the University. He shall have general supervision and control over the research stations and the staff attached thereto.(6)The Director of Research may also be associated with teaching, research and extension programmes within the University, besides discharging his normal duties (as officer) for which he shall be appointed.(7)The Director of Research shall exercise such other powers and perform such other duties as may be conferred or imposed on him by Statutes.
