(5)[ No person who has held office as a Dean of a Faculty for two terms or more shall be eligible for being elected, or continued, as such a Dean.Explanation. - For the purposes of this sub-section, any Dean who,(i)has, any time before the commencement of the Maharashtra Universities (Amendment) Act, 1988, resigned his office as such Dean or ceased to be such Dean for any reason whatsoever; or(ii)is elected as such Dean in any vacancy occurring during the period of a term; or(iii)after the commencement of the Maharashtra Universities (Amendment) Act, 1988, resigns his office as such Dean or ceases to be such Dean, for any reason whatsoever, before the completion of his term of officer as such Dean, he shall be deemed to have held office as such Dean for the whole of that term]
