(1)There shall be a Dean of each Faculty who shall be elected by the Faculty from amongst its members [* * * * *] [The portion beginning with the words 'who are members of the Senate' and ending with the words 'by the Statutes' were deleted by Gujarat 6 of 1973, section 19 (1).].(1A)[ The Dean shall hold office for a term of three years and shall be eligible for being re-elected to that office for a further term of three years only.(IB)The Dean shall exercise such powers and perform such functions and duties as may be prescribed by the Statutes.] [Sub-sections (IA) and (IB) were inserted by Gujarat 6 of 1973, section 19 (2).](2)The Dean of each Faculty shall be responsible for the due observance of the Statutes, Ordinances and Regulations relating to that Faculty.
