Section 25 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
25. Dean of Faculties.
(1)There shall be a Dean of each faculty who shall be nominated by the Vice-Chancellor by rotation in the manner as prescribed by the Statutes from amongst persons who are Heads of the University Departments and Chairpersons of Boards of Studies.(2)The Dean shall hold office for a term of three years.(3)The Dean shall be the principal executive authority of the Faculty, and shall exercise the following powers and perform the following duties, namely:-(i)he shall be the Chairperson of the Faculty and shall preside at its meetings;(ii)he may attend the meeting of any Board of Studies in the Faculty;(iii)he shall supervise and co-ordinate the work of the different Boards of Studies under the Faculty;(iv)he shall plan and organise seminars refresher courses and workshops, pertaining to the subjects under the Faculty;(v)he shall inspect and guide the University Departments affiliated colleges, recognised institutions and approved institutions in respect of subjects under the Faculty; and in the case where he considers it necessary to do so also make a report of such inspection to the Vice-Chancellor;(vi)he shall be responsible for the due observance of the Statutes the Ordinances and the Regulations relating to the Faculty.
