Section 22 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
22. The Dean.
(1)The Dean, shall be a whole time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board.(2)The salary and allowances payable to, and other conditions of service of, a Dean shall be such as may be prescribed.(3)Each Dean shall be responsible to the Vice-Chancellor for all matters concerning the college or colleges under his control.(4)Each Dean shall be responsible for the organization and conduct of teaching, research and extension education of the college or colleges under his control.(5)Each Dean shall exercise such other powers and perform such other functions as may be prescribed.
