Section 6 in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
6. The Deans.
(1)There shall be Deans to head the Schools or Centre of studies or to deal with academics, examinations, research and consultancy and student welfare and to deal with such other aspects as the Board of Governors deems it necessary.(2)Every Dean shall be appointed by the Vice-Chancellor from among the professors of the University for a period of three years and he shall be eligible for reappointment.Provided that a Dean on attaining the age of sixty five years shall cease to hold office as such;Provided further that if at any time, there is no professor in a department or school, or a Dean is authorized by the Vice-Chancellor in this behalf, shall exercise the powers of the Head of the Department or school.(3)When the office of the Dean is vacant or where the Dean by reason of illness, absence or any other cause, is unable to perform the duties of his office, the duties of his office shall be performed by such person of appropriate level as the Vice- Chancellor may appoint for the purpose.(4)The Dean shall be the head of the functional cluster assigned to him and shall be responsible for the conduct and maintenance of the standards of work in the functions assigned to her/him.(5)The Dean shall perform such other functions as may be prescribed by the Ordinances.(6)The Dean shall have the right to be present and to speak at any meeting of the Board of Studies or a committee of the Department/School but shall not have the right to vote there, unless he is a member thereof.
