(1)The University shall include the Faculties of Arts, Education, Science, Technology including Engineering, Agriculture, Law, Medicine, Commerce and Rural Studies and such other Faculties as may be prescribed by the Statutes. Each Faculty shall comprise such subjects as may be prescribed by the Statutes.(2)Each Faculty shall consist of:(i)such of the members of the Senate as are assigned to the Faculty by the Syndicate,(ii)the Chairman of the Boards of Studies for the subjects with which the Faculty is concerned, and(iii)one member elected by each such Board of Studies from amongst its members other than the Chairman:Provided that no member of the Senate shall be assigned to more than one Faculty.(3)A teacher in a subject included in more Faculties than one shall, within one month from the date on which he becomes a member of the Senate, select by intimation in writing to the Registrar, any one of such Faculties to which he wishes to be assigned. If he fails to make such selection, the Syndicate shall assign to him any one of such Faculties. A selection or assignment so made shall be irrevocable for the entire term of his membership.(4)All Faculties shall be located at the headquarters of the University:Provided that in respect of any of the Faculties the State Government after consulting the University may, by notification in the Official Gazette, direct that the Faculty specified in the notification shall be located at such place outside the headquarters of the University as may be specified in the notification and thereupon the Faculty shall be located accordingly.
