Section 32 in The Maharashtra University of Health Sciences Act, 1998
32. Faculty.
(1)The faculties shall be the principal academic co-ordinating authorities of the University in respect of studies and research in relation to the subjects included in the faculty, and also in respect of studies and research in multi-faculties.(2)The University shall have such faculties as prescribed by Statutes.(3)A faculty shall be constituted, divided, combined with or abolished, only with the approval of the Academic Council and as prescribed by Statutes.(4)The faculty shall comprise such subjects as are prescribed by Statutes.(5)The faculty shall consist of the following members:-(a)the Dean of the faculty-ex-officio Chairperson;(b)the Chairperson of each Board of Studies, for the subjects comprised in the faculty;(c)three members of each Board of Studies to be elected by the members of the Boards of Studies from amongst themselves, out of whom at least one shall be a post-graduate teacher.
