Section 35 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
35. The Deans of Faculties:- (1) Every Faculty shall be headed by the Dean who shall have
the academic qualifications, service conditions and tenure as may be prescribed.(2)The Deans shall be the academic and administrative head of the Faculties and maydischarge such duties and responsibilities as may be prescribed and as may be assigned by theViceChancellor.(3)The Deans shall report to the Vice Chancellor on all academic and administrativematters.(4)The Deans shall be the ex-officio convener of the Faculty Advisory Committeesand shall place before theAdvisory Committees all matters on which the advice and guidanceof the committee is required. It shall be the responsiblity of the Deans to keep the Chairmanof the FacultyAdvisory Committee informed of all major activities and developments in theschools under a Faculty.(5)Except in the matter of conducting the examinations, the Deans shall be responsiblefor the proper academic activities of the various academic programmes and research under aFaculty and shall enjoy such financial powers as may be prescribed.(6)The Deans shall maintain a comprehensive record of the academic performance ofevery student and research scholar of the University along with all pertinent information.
