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] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2) in Rajiv Gandhi University of Knowledge Technologies Act, 2008

(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.