Section 15 in Rajasthan Agricultural University Act, 1962
15. [ Deans of the Constituent Colleges. [Substituted Act No. 11 of 1988 dated 15-10-1988 w.e.f. 24-7-1988.]
(1)Each Constituent College shall have a Dean.(2)Every Dean shall be appointed by the Board on the recommendation of the Selection Committee consisting of such person as may be prescribed.(3)The Dean shall be responsible to the Vice-Chancellor for all matters concerning his College.]
