Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 12 in Rajiv Gandhi University of Knowledge Technologies Act, 2008

12. Powers and Duties of the Director.

(1)The Director shall be the Chief Executive and Academic officer of the constituent Institute. He/She shall preside over the meetings of the Finance Committee and Executive Committee.
(2)without prejudice to the generality of the provisions contained in subsection (1), the Director shall,-
(a)exercise general supervision and control over the affairs of the constituent Institute;
(b)ensure implementation of the decision of the authorities of the constituent Institute and responsible for imparting of instruction and maintenance of discipline in the constituent Institute.
(c)exercise such other powers and perform such other duties as may be assigned to him under the Act or as may be delegated to him by the Governing Council or the Chancellor, as the case may be.