Section 26 in The North Bengal University Act, 1981
26. The Dean. -
[( l)(a) There shall be a Dean for each of the Faculty Council for post-graduate studies in Arts, Commerce and Law and the Faculty Council for post-graduate studies in Science, who shall be a Professor of the University.] [[Sub-section (1) first substituted by W.B. Act 8 of 1993, then again substituted by W.B. Act 9 of 1996. Previous Sub-section (1) was as under :-'(1) There shall be a Dean for the Faculty Council for post-graduate studies in Arts, Commerce and Law, and a Dean for the Faculty Councils for post-graduate studies in Science and Medicine, each of whom shall be a Professor of the University.'.]](b)[ There shall be a Dean for the Faculty Council for post-graduate studies in Medicine who shall be a Professor of the North Bengal Medical College.] [[Clause (b) substituted by W.B. Act 17 of 1997, which was earlier as under:-'(b) There shall be a Dean for the Faculty Council for post-graduate studies in Medicine, who shall be a Professor of the University:Provided that if there is no such Professor, the Dean shall be a Professor of the North Bengal Medical College.'.]](2)[ The Dean shall be elected by the members of the Faculty Council and shall act as Vice-Chairman of the Faculty Council.] [[Sub-section (2) first substituted by W.B. Act 8 of 1993, then again substituted by W.B. Act 9 of 1996. Previous Sub-section (2) was as under:-'(2) The Dean shall be elected,-(a)in the case of the Faculty Council for post-graduate studies in Arts, Commerce and Law. by the members of the Faculty Council, and(b)in the case of the Faculty Council for post-graduate studies in Science and the Faculty Council for post-graduate Studies in Medicine, by the members of the Faculty Councils, and shall act as Vice-Chairman of the Faculty Council or Faculty Councils, as the case may be.'.]](3)The seniormost Dean shall act as Vice-Chairman of a Council for undergraduate studies.(4)The Dean shall hold office for such term as may be prescribed by Statutes.
