Section 27 in The M.P. Vishwavidyalaya Adhiniyam, 1973
27. Faculties.
(1)The University shall have all or any of the following Faculties, namely :-(i)Arts;(ii)Social Science;(iii)Science;(iv)Law;(v)Education;(vi)Engineering;(vii)Medicine;(viii)Ayurved;(ix)Commerce;(x)Such other facilities as may be prescribed by the Statutes.(2)Each Faculty shall consist of the Dean and such other members and shall have such (lowers and perform such duties as may be prescribed by the Statutes.(3)Each Faculty shall have such departments as may be assigned to it by the Ordinances.(4)The Dean shall be appointed by the Kuladhipati on the recommendation of the Kulpati for a period of two years from amongst the Professors of the University Teaching Departments or Schools of Studies who are teachers in the subjects assigned to the Faculty :Provided further that if there is no Professor of the University Teaching Departments or Schools of Studies teaching of the said subjects the Dean shall be appointed from amongst the College Professors who are teachers in the said subjects :Provided further that if there is no Professors of University Teaching Departments or Schools of Studies or College Professor or Principal teaching the said subjects, the Kuladhipati may appoint the Dean or any other Faculty to act as the Dean of the Faculty.(5)The Dean shall be the Chairman of the Faculty and shall be responsible for the due observance of the Statutes, the Ordinances and the Regulations relating to the Faculty and for the conduct and maintenance of standards of teaching and research.(6)The Dean shall have the right to be present and to speak at any meeting of any Boards of Studies of the Faculty but shall not have the right to vote thereat.
