(1)The University shall include Faculties of Arts., Science, Law, Medicine, Technology, Agriculture, Engineering, Commerce and Indian Fine Arts and such other Faculties as may be prescribed by the Statutes.(2)Each Faculty shall, subject to the control of the Academic Council, have charge of the teaching and the course of study and the research work of such subjects as may be assigned to such Faculty by the Ordinances.(3)Each Faculty shall consist of-(i)the Heads of the Departments comprised in the Faculty ;(ii)such teachers of subjects assigned to the Faculty as may be appointed to the Faculty by the Academic Council ;(iii)such teachers of subjects not assigned to the Faculty but having, in the opinion of the Academic Council, an important bearing on those subjects, as may be appointed to the Faculty by the Academic Council; and(iv)ten teachers of the affiliated colleges representing different subjects to be elected from amongst themselves :Provided that a teacher so elected shall hold office for a period of two years from the date of his election ;(v)such other persons as may be appointed to the Faculty by the Academic Council on account of their possessing expert knowledge in a subject or subjects assigned to the Faculty :Provided that the total number of members of each Faculty shall not exceed, in the case of the Faculties of Arts, and Science, Twenty-eight, and, in the case of any other Faculty, twelve, except with the sanction of the Chancellor given on the request of the Academic Council.(3-A) Subject to the provisions of this Act, each Faculty shall have the following powers, namely :(i)to constitute the Committee of Courses and Studies in Departments assigned to it;(ii)to recommended to the Academic Council, the Courses of studies for the different examination, after consulting the Commodities of Courses and Studies;(iii)to recommend to the Academic Council, after consulting the Committees of Courses and Studies, the names of the examiners in subjects assigned to the Faculty;(iv)to recommend to the Academic Council the conditions lor the award of Degrees, Diplomas and other Districtions ;(v)subject to the control of the Academic Council, to organise research in subjects assigned to the Faculty ; and(vi)to deal with any other matters referred to it by the Academic Council.(4)There shall be a Dean of each Faculty who shall be responsible for the due observance of Statutes, Ordinances and Regulations relating to the Faculty. Fie shall be Executive Officer of the Faculty and shall preside at its meeting, subject to the provisions of sub-section (1) of Section 8-B.(5)Each Faculty shall comprise such Departments of Teaching as may be prescribed by the Ordinances. The Head of every such Departments shall be the Professor of the Department, or if there is no professor, the Reader. If there is more than one Professors, or more than one Readers of a Department, the Vice-Chancellor shall appoint to be the Head of the Department such one of the Professors or, if there is no Professor, such one of the Readers as he thinks fit. The head of the Department shall be responsible to the Dean for the organisation of the teaching in the Department.(6)The Dean of Faculty shall be elected by the Faculty from among the Heads of the Departments of the Faculty and shall hold office of Dean for a period of three years.
