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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(4) in Shri Govind Guru University Act, 2015

(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 at its meetings of the Faculty;
(ii)he shall attend the meeting of any Board of Studies in the Faculty;
(iii)he shall supervise and co-ordinate the work of the different Boards of Studies under the Faculty;
(iv)he shall plan and organise seminars, refresher courses, and work-shops, pertaining to the subjects under the Faculty;
(v)he shall inspect and guide the University Departments, affiliated colleges, recognised institutions and institutions in respect of subjects under the Faculty;
(vi)he shall be responsible for the due observance of the Statutes, Ordinances and Regulations relating to the Faculty;
(vii)he shall recommend to the Executive Council for approval of the proposals for the programmes of visiting teachers and for the exchange of teachers;
(viii)he shall exercise such other powers and perform such other functions as may be prescribed under the relevant Statutes.