Section 15 in Shri Govind Guru University Act, 2015
15. Dean of Faculty.
(1)There shall be a Dean of each faculty who shall be elected from amongst the concerned faculty members of the University in the manner as may be prescribed by the relevant Statutes.(2)The Dean shall assist the Vice-Chancellor and the Pro-Vice-Chancellor in managing the academic and other allied affairs of the University as entrusted to him by the Vice-Chancellor.(3)The Dean shall hold office for a term of three years.(4)The Dean shall be the principal executive authority of the Faculty and shall exercise the following powers and perform the following functions, namely:-(i)he shall be the Chairperson of the Faculty concerned and shall preside at its meetings of the Faculty;(ii)he shall 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 work-shops, pertaining to the subjects under the Faculty;(v)he shall inspect and guide the University Departments, affiliated colleges, recognised institutions and institutions in respect of subjects under the Faculty;(vi)he shall be responsible for the due observance of the Statutes, Ordinances and Regulations relating to the Faculty;(vii)he shall recommend to the Executive Council for approval of the proposals for the programmes of visiting teachers and for the exchange of teachers;(viii)he shall exercise such other powers and perform such other functions as may be prescribed under the relevant Statutes.
