Section 29 in Kashmir and Jammu Universities Act, 1969
29. [ The Deans. [Sub-section (i) of section 29 substituted by XXI of 1988, s. 2.]
(1)There shall be Dean of each Faculty who shall be nominated by the Vice-Chancellor by rotation according to seniority in the manner and subject to such conditions as may be prescribed by the Statutes :Provided that the office of the Dean of a Faculty shall be held by a member of the Faculty who is a University Professor in a subject comprised in the Faculty and in case there is no University Professor in any subject comprised in a Faculty, it may be held by a member of the Faculty who is the Principal of a College or Head of an Institution :Provided further that no person shall hold the office of the Dean for more than two consecutive terms except where there is no other person eligible to hold the office.](2)The Dean of Faculty shall be responsible for the due observance of the Statutes and Regulations relating to his Faculty.(3)Each Faculty shall comprise such subjects of study as may be prescribed by the Regulations.
