(1)There shall be a Dean of each Faculty who shall be elected by the Faculty from amongst its members, other than the student members, in me manner prescribed by the Statutes.Provided that, the student members of the Faculty shall be entitled to vote at any such election.(2)The Dean of each Faculty shall be ex-officio Chairman of that Faculty and shall be responsible for the due observance of the Statutes, Ordinances and Regulations relating to that Faculty.(3)The term of office of a Dean shall be three years.(4)No person shall hold the office of Dean for two consecutive terms.(5)[ No person who has held office as a Dean of a Faculty for two terms or more shall be eligible for being elected, or continued, as such a Dean.Explanation. - For the purposes of this sub-section, any Dean who,(i)has, any time before the commencement of the Maharashtra Universities (Amendment) Act, 1988, resigned his office as such Dean or ceased to be such Dean for any reason whatsoever; or(ii)is elected as such Dean in any vacancy occurring during the period of a term; or(iii)after the commencement of the Maharashtra Universities (Amendment) Act, 1988, resigns his office as such Dean or ceases to be such Dean, for any reason whatsoever, before the completion of his term of officer as such Dean, he shall be deemed to have held office as such Dean for the whole of that term]
