Section 31 in The Maharashtra Animal and Fishery Sciences University Act, 1998
31. Faculties and Board of Studies.
(1)The University shall constitute all or any of the following Faculties and such other Faculties and Board of Studies as may be provided by the Statutes, from time to time, namely-(i)Veterinary Sciences,(ii)Fishery Sciences,(iii)Dairy Technology.(2)The subjects comprising each Faculty shall be determined by the Statutes.(3)Each Faculty shall, subject to the recommendations of the Academic Council and the approval of the Executive Council, have charge of the teaching courses of study, the research work and the extension education programmes in various disciplines.(4)There shall be a Dean of each Faculty. He shall be the Chief Academic Officer responsible for the due observance of the Statutes and Regulations. He shall be ex officio Chairman of the Faculty.(5)Each Faculty shall consist of,-(i)Dean of the Faculty as ex-officio Chairman;(ii)Associate Deans of each constituent college of the concerned Faculty;(iii)Heads of Departments;(iv)One Professor other than the Head of the Department, to be elected by the Academic staff members of the Departments;(v)The Principal of recognised institutions in related Faculty;(vi)The Associate Professors and two Assistant Professors to be elected by the respective groups.(6)The term of office of elected members shall be for three years.(7)A Faculty may co-opt not more than four officers of the State Government or of any Zilla Parishad as members, such members shall be chosen for such period and in such manner as may be prescribed, so as to provide adequate representation of extension education workers.(8)Each Faculty shall meet at least once in a semester, but sufficiently in advance of the Academic Council meeting, in order that the recommendations of the Faculty can be considered by the Academic Council.
