Section 23(2) in St Xavier's University, Kolkata Act, 2016
(2)The Dean(s) of Students' Welfare appointed under sub-section (1) shall hold office for a term of three years and shall be eligible for re-appointment:Provided that the Vice-Chancellor may, if it is considered necessary, appoint on the recommendation of the Executive Council a teacher, not below the rank of an Associate Professor to discharge duties of the Dean of Students' Welfare in addition to his normal duties.
