Section 24B in The University of Rajputana (Second Amendment) Act, 1950
24B. Deans of Faculties. - (1) There shall be a Dean of each Faculty who shall be appointed by the Vice-Chancellor in the following order of preference, namely:-
(a)For the Faculty of Arts, Science and Commerce:-(i)University Professors or Principals of post-graduate colleges and Principals of degree colleges who have held the office of the Principal of a post-graduate college for at least five years, to be appointed alternately so far as persons in the two categories are available;(ii)University Readers in subjects in which there are no University Professors;(iii)Principal of degree colleges; and(iv)Heads of Post-graduate departments.Note. - The Principal or the teacher to be appointed as Dean must profess a subject included in the Faculty concerned.(b)For the Faculty of Law:-(i)University Professors of Law or Principals of Law Colleges to be appointed alternately so far as persons in the two categories are available;(ii)University Readers in Law in case there is no University Professors;(iii)Heads of the Department of law, being whole-time teachers of Laws, in affiliated colleges, which are not separate Law Colleges, not below the rank of Professors.(c)For the Faculties of Engineering and Technology Medicine and Pharmaceutics and Education:-(i)Principals of colleges in the Faculty concerned;(ii)Heads of departments of subjects in the Faculty concerned.(d)For other Faculties. - The qualifications and conditions of eligibility of the Deans of other Faculties shall be prescribed by the Statutes.(2)The Dean shall hold office for a term of three years and no person shall be eligible for re-appointment as Dean until a period of at least six years has elapsed after the expiry of his last term.
