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State of Kerala - Section

Section 25 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986

25. Faculties.

(1)
(a)TheUniversity shall have suchfaculties as may be prescribed by the Statutes from time time.
(b)Each Faculty shall subject to the control of the Academic Council, be responsible for the co-ordination of study and research in the branches of studies represented in the Boards of Studies coming under its purview.
(2)The term of the Faculty, its constitution and membership shall be prescribed by the Statutes.
(3)Subject to the provision of this Act, each Faculty shallexercise such powersand perform such duties as may be prescribed by the Statutes.
(4)There shall be a Dean for each Faculty, who shall be nominated by the Vice-Chancellor.
(5)The Dean of each Faculty shall be responsible for the due observance of the Statutes, Regulations and Ordinances and in guiding the deliberations of the Faculty.
(6)The Dean of a Facultyshallhold office for a term of three years.