Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Entire Act]

State of Uttar Pradesh - Section

Section 27 in Uttar Pradesh State Universities Act, 1973

27. The Faculties

. - (1) The University shall have such Faculties as may be prescribed.
(2)Each Faculty shall comprise such departments of teaching as may be prescribed and each department shall have such subjects of study as may be assigned to it by the Ordinance.
(3)There shall be a Board of each Faculty, the constitution (including the term of office of its members) and powers and duties of which shall be such as may be prescribed.
(4)There shall be a Dean of each Faculty who shall be chosen from amongst the Professors by rotation in order of seniority and shall hold office for three years :[Provided that in the case of a Medical, Engineering, Ayurvedic or Fine Arts College, the Principal of such college shall be the ex officio Dean of Medical, Engineering, Ayurvedic or Fine Arts Faculty, as the case may be :] [Substituted by U.P Act No. 29 of 1974.]Provided further that where there is more than one such college, the Deanship of each such Faculty shall rotate amongst the Principals of such colleges :[Provided also that if there is no Professor in the Faculty, the office of Dean shall be held by Readers, and if there are no Readers, then by other teachers in that Faculty, by rotation in order of seniority.] [Substituted by Uttar Pradesh Act No. 5 of 1977.]
(5)The Dean shall be the Chairman of the Board of Faculty and be responsible for -
(a)the organisation and conduct of the teaching and research work of departments comprised in the Faculty : and
(b)the due observance of the Statutes, Ordinances and Regulations relating to the Faculty.
(6)[ In each department of teaching in the University, there shall be a Head of the Department whose appointment shall be regulated by Statutes :Provided that every person holding the office of Head of Department immediately before the date of commencement of this sub-section shall, subject to the provisions of this Act and the Statutes, continue to hold office on the same terms and conditions as he held immediately before the said date.] [Substituted by Uttar Pradesh Act No. 29 of 1974.]
(7)The Head of Department shall be responsible to the Dean for the organisation of teaching in the department and have such other powers and duties as may be provided in the Ordinances.
(8)There shall be constituted in accordance with the provisions of the Ordinances, Boards of Studies in respect of different subjects of study and more than one subject may by assigned to one Board of Studies.