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State of Jharkhand - Section

Section 16 in The Jharkhand State Agricultural University Act, 2000

16. The Faculties.

(1)A University shall have such faculties as may be prescribed.
(2)Each faculty shall comprise of such department of study as may be prescribed by the Statutes.
(3)Each faculty shall consist of such members and shall have such powers and perform such duties as may be prescribed by the Statutes.
(4)There shall be a Board of Studies of each faculty, the constitution and power of which shall be prescribed by the Statutes.
(5)Each post-graduate department of a University shall have a Chairman and each college department shall have a Head whose appointment, powers and duties shall be as prescribed by the Statutes and who shall be responsible to the Dean or the Principal of the College as the case may be for the proper organisation and working of the department and shall be responsible to the Directors of Research and Extension Education respectively, for the co-ordination of Research and Extension Education work entrusted to his department.