Section 15 in Maharashtra Public Universities Act, 2016
15. Dean of Faculty.
(1)There shall be a Dean for each faculty, who shall be a full time salaried officer.(2)The Dean shall be appointed by the Vice-Chancellor on the recommendations of the selection committee for the purpose under this Act.(3)The term of Dean shall be co-terminus with the term of office of the Vice-Chancellor or till he attains the age of superannuation, whichever is earlier:Provided that, the new Vice-Chancellor may continue his services as a Dean till the new Dean is duly appointed:Provided further that, in case vacancy occurs in the office of the Vice- Chancellor because of death, resignation or otherwise, the dean shall continue to hold the post till the end of that academic year.(4)The qualification and experience for the purpose of selection of the Dean shall be the qualification and experience of the Professor or principal having aggregate minimum teaching or research experience of not less than fifteen years.(5)The Vice-Chancellor may nominate Associate Dean for the particular group of related board of studies, as may be required, for assistance, support and coordination and the minimum qualifications and experience for such nomination shall be at par with the post of Dean :Provided that, the salary, allowances and other pecuniary benefits payable to the Associate Dean shall be met by the University out of its own resources and there shall not be any liability, direct or indirect, on the State Government for the said purpose.
