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State of Maharashtra - Section

Section 23 in The Maharashtra Animal and Fishery Sciences University Act, 1998

23. Associate Deans.

(1)An Associate Dean shall be a whole time salaried officer of the University and shall be appointed by the Vice-Chancellor on the recommendation of the Selects Committee constituted under section 50.
(2)An Associate Dean shall be responsible for conducting teaching, research and extension education programmes at all levels within the limits of prescribed jurisdiction and shall also be the Principal of a constituent college.
(3)An Associate Dean shall exercise such other powers and perform such other duties as are laid down by or under this Act and as may be prescribed.