AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

20. Director of Student Welfare.

(1) The Director of Student Welfare of a corresponding University shall be a whole-time officer of that University and shall be appointed by the Vice-Chancellorwith the approval of the Board.

(2) The Director of Student Welfare shall have the following duties, namely

(a) to make arrangements for the housing of students;

(b) to direct a programme of student-counselling;

(c) to arrange for the employment of students in accordance with the plans approved by the Vice-Chancellor;

(d) to supervise the extra-curricular activities of students;

(e) to assist in the placement of graduates of the University; and

(f) to organise and maintain contact with the Alumni Association of the University.



Haryana and Punjab Agricultural Universities Act, 1970 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys