46. [ Deans of Faculties. [Substituted by Bharathiar University and the Bharathidasan University (Amendment) Act, 1986 (Tamil Nadu Act 20 of 1986).]
(1)Every Dean of Faculties shall be appointed by the Vice-Chancellor from among the professors in the Faculty for a period of three years and he shall be eligible for reappointment:Provided that, the Dean on attaining the age of fifty-eight years shall1 cease to hold office as such:Provided further that, if at any time there is no Professor in a Faculty, the Vice-Chancellor shall exercise the powers of the Dean of the Faculty.(2)When the office of the Dean is vacant or when the Dean is by reason of illness, absence or any other cause, unable to perform the duties of his office, the duties of his office shall be performed by such person as the Vice-Chancellor may appoint for the purpose.(3)The Dean shall be the Head of the Faculty and shall be responsible for the conduct and maintenance of the standards of teaching and research in the Faculty. The Dean shall have such other functions as may be prescribed by the ordinances.(4)The Dean shall have the right to be present and to speak at any meeting of the Boards of Studies or Committees of the Faculty, as the case may be, but shall not have the right to vote thereat unless he is a member thereof.] [Substituted by Bharathiar University and the Blwrathidasan University (Amendment) Act, 19S6 (Tamil Nadu Act 20 of 1986).][Chapter IX-A] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2007 (Tamil Nadu Act 12 of 2008).] Transfer Of Certain Colleges
