Section 23 in Andhra Pradesh Agricultural University Act, 1963
23. Faculties.
(1)The University shall include the Faculties of Agriculture, Veterinary Science, Home Science and such other Faculties as may be prescribed.(2)Each Faculty shall comprise such departments with such assignment of subjects of study as may be prescribed.(3)There shall be a Board oF each Faculty, the constitution and powers of which shall be prescribed.(4)[ There shall be a Dean for each Faculty who shall be appointed in such manner and for such period, as may be prescribed.] [As amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1976 (Act No. 50 of 1976).](5)the Dean shall he the Chairman of the Board of the Faculty and be responsible for the faithful observance of the statutes and reinilations relating to the Faculty and for the organisation and conduct of the teaching, research and extension work of the departments comprised therein.(6)Each department shall have a head whose appointment, powers and duties shall be as prescribed, and who shall be responsible to the Dean for the proper organisation and working of the department.
