Section 30 in West Bengal Green University Act, 2017
30. Dean.
(1)There shall be a Dean for each and every School of Post-graduate and Undergraduate Studies in the University who shall be appointed by the Vice-Chancellor of the University on recommendation of the Selection Committee duly constituted for this purpose.(2)The Selection Committee shall be constituted by the State Government for each and every occasion of selection of Dean of the University:Provided that every such committee shall select Deans for all or any School of Post-graduate and Undergraduate Studies in the University.(3)The Selection Committee shall consist of the following members:-(a)nominee of the Chancellor, who shall be the Vice-Chancellor of a State-aided University other than the concerned University and who shall be the* head of the Committee;(b)nominee of the State Government, who shall be an eminent academician and who is not related with the concerned University in any manner;(c)nominee of the Vice-Chancellor, who shall not be below the rank of a Professor of any other University.(4)The Selection Committee shall consider the names of eligible professors of that University for the post of Dean and give proper weightage of academic excellence and adequate experience in academic and administrative governance while preparing the panel of two Professors in order of their preference for each and every Schools of Post-graduate and Undergraduate Studies:Provided that no person shall be eligible for the post of Dean more than one term in his service tenure in the same University.(5)The Registrar of the University shall provide secretariat assistance to the Selection Committee for preparing the panel and the Committee shall have power to call for any record of the University relating to any Professor for the purpose of such selection.(6)The Selection Committee shall finalize the panel within such time as may be directed by the State Government, and immediately thereafter the committee shall send its recommendations in writing to the State Government, along with reasoned record of assessment of the persons so considered:Provided that the State Government may, for reasons to be recorded in writing, extend the said period of selection in case of exigencies.(7)The State Government shall thereafter forward the panel to the Vice-Chancellor of the University for appointment of Dean.(8)Every Dean appointed as per provisions of this Act shall hold the office for three years or until he retires or vacates his office for any other reasons:Provided that a Professor shall only be eligible for empanelment for the post of Dean who has at least three years of service left in his account before the age of superannuation.(9)The Vice-Chancellor shall, in the event of any temporary vacancy of the office of Dean, select a senior most Professor of that University according to the date of their joining in the same University for a period not more than six months:Provided that such selection of dean on temporary vacancy shall be communicated forthwith to the State Government for the purpose of reconstitution of Selection Committee.(10)Every Dean shall be the Vice-Chairman of the respective Schools of Post-graduate and Undergraduate Studies and shall have such powers and functions as may be provided for by Regulations.(11)The Dean of every Schools of Post-graduate and Undergraduate Studies may be removed from his office for such reasons and in such manner as may be provided for by Regulation.
