Section 20 — Director of Student Welfare.
The Haryana and Punjab Agricultural Universities Act, 1970
(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-Chancellor with 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.Open in Lexace · Ask the AI about this section
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