Section 16 in Birsa Munda Tribal University Act, 2017
16. Deans of Faculty.
(1)There shall be a Dean of each Faculty who shall be nominated by the Vice-Chancellor.(2)The Dean shall assist the Vice-Chancellor and Pro-Vice Chancellor in managing the academic and other allied affairs of the University as entrusted by the Vice-Chancellor.(3)The Dean shall hold office for a term of three years.(4)The Dean shall be the principal executive authority of the faculty and shall exercise the following powers and perform the following functions, namely:-(i)he shall be the Chairperson of the Faculty concerned and shall preside over the meetings of the faculty;(ii)he may attend the meeting of any Board of Studies;(iii)he shall supervise and co-ordinate the work of the different Boards under the Faculty;(iv)he shall plan and organize seminars, refresher courses, and work-shops, pertaining to the subjects under the Faculty;(v)he shall inspect and guide the University Departments, colleges and institutions in respect of subject under the Faculty;(vi)he shall be responsible for the due observance of the Statutes, the Ordinances, and the regulations relating to the Faculty;(vii)he shall recommend to the Executive Council for approval, the proposals for the programmes of visiting teachers and for the exchange of teachers; and(viii)he shall exercise such other powers and perform such other functions as may be prescribed by the relevant Statutes.
