Section 34 in Kerala Agricultural University Act, 1971
34. Deans of Faculties.
(1)There shall be a Dean for each Faculty who shall be appointed in such manner as may be prescribed.Provided that the General Council may direct that a Dean shall be in charge of more than one Faculty.(2)The Deans shall be full time salaries officers of the University and shall hold office for such period as may be prescribed.(3)The Deans shall be paid such salary and allowances and shall be subject to such conditions of service as may be prescribed.(4)The Deans shall be the Chairman of the Board of Studies on the Faculty or Faculties under him and shall be responsible to the Vice-Chancellor for the faithful observance of the Statutes, the Ordinances and the Regulations relating to the Faculty or Faculties and for the organisation and conduct of those functions, he shall work in close liaison with other officers including the Directors of Research and Extension and shall generally work through the heads of the Departments of the Faculty of Faculties.(5)The Deans shall discharge such other duties and perform such other functions as may be necessary for the proper functioning of the work of their respective Faculties as assigned by the Executive Committee.
