Section 8 in The University of Rajasthan (Amendment) Act, 1962
8. Substitution of new section for section 24B.
- For section 24-B of the principal Act, the following section shall be substituted, namely:-"24-B. Deans of Faculties. - (1) There shall be a Dean of each Faculty who shall be appointed by the Vice-Chancellor in the following order of preference, namely:-(a)for the Faculty of Arts, Science, Social Sciences & Commerce-(i)University Professors or Principals of Post-Graduate Colleges;(ii)University Readers in subjects in which there are no University Professors;Note. - The Principal or the teacher to be appointed as Dean must profess a subject included in the Faculty concerned.(b)for the Faculty of Law-(i)University Professor of Law or Principals of Law Colleges;(ii)University Readers in Law in case there is no University Professor;(iii)Heads of the Departments of Law, being whole-time teachers of Law, in affiliated Colleges, which are not separate Law Colleges, not below the rank of Professors;(c)for the Faculties of Ayurved, Engineering and Technology, Medicine and Pharmaceutics and Education.-(i)University Professors or Principals of post-graduate colleges in the Faculty concerned;(ii)Heads of Departments of subjects of the rank of Professors in the Faculty concerned;(d)for other Faculties-the qualifications and conditions of eligibility of the Deans of other Faculties shall be prescribed by the Statutes.(2)The Deans shall hold office for a period of three years and no person shall be eligible for re-appointment until a period of atleast three years has lapsed after the expiry of his last term."
