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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(3) in First Statutes of the University of Udaipur

(3)Without prejudice to the powers conferred and duties imposed by or under the Act, on the officers mentioned in sub-clause (1) above, these officers shall:-
(i)be responsible for the organisation and conduct of teaching, research and extension work of the Department comprised in the College/Campus or Schools and for that purpose he shall co- operate with the appropriate Director of School to pass such orders as might be necessary in consultation with the Heads of the Departments concerned;
(ii)look into and be responsible for the due observance of the Statutes and other regulations relating to the College/Campus or School;
(iii)preside over meetings of the Staff Council of the College/Campus/School;
(iv)make reports to the Vice-Chancellor on the work of the College/Campus/School;
(v)formulate and present to the Board of Studies concerned policies for their consideration, without prejudice to the right of any member to present any matter to the Board of Studies concerned;
(vi)supervise and control the registration of the students in the College/ Campus/ School;
(vii)be responsible to the Vice-Chancellor for the proper progress of the studies at the College/Campus/School and for the educational use of buildings and premises assigned to the College/Campus/School and for the general equipment thereof as distinct from that of the separate departments.
(viii)serve as the medium of communication for all official business of the College/Campus/School with other authorities of the University the students and the public;
(ix)normally represent the College/Campus/School in conferences and he may also designate additional representatives from amongst the staff of the College/Campus/School;
(x)prepare the budget of the College/Campus/School with the approval of the Staff Council:
(xi)with respect to the employees working under him, exercise powers of drawing, disbursing and collection of moneys under the relevant Statutes or regulations: and
(xii)countersign T.A. bills and sanction leave of the employees working under him.