Section 28 in Mahatma Gandhi University of Medical Sciences and Technology, Jaipur, 2012
28. Faculties.
(1)The University shall have the following faculties, namely: -(i)Faculty of Medicine and Surgery;(ii)Faculty of Dental Sciences;(iii)Faculty of Nursing;(iv)Faculty of Physiotherapy;(v)Faculty of Life Sciences;(vi)Faculty of Pharmacy;(vii)Faculty of Alternative Medicines;(viii)Faculty of Management;(ix)Faculty of Paramedical Sciences; and(x)Faculty of Engineering and Technology Allied to Medicine.(2)The Dean of the Faculty or in his absence, a member elected by the members from amongst those present at the meeting shall preside at the meetings of the Faculty. The Chairman at the meeting, in the case of equality of votes shall have a second or a casting vote.(3)The Faculty shall consist of the following, namely: -(i)The Dean of the faculty concerned;(ii)Conveners of the Board of Studies assigned to the Faculty;(iii)five members from amongst the Professors of the University nominated by the President;(iv)three persons co-opted by the President who possess special achievements in particular studies in the subjects concerned and who are not teachers in the University:Provided that the President may invite any person as a special invitee at a meeting of the Faculty. Such special invitees shall participate in the discussions but shall not have any voting right:Provided further that the Assistant Registrar shall be the Member-Secretary of the Faculty but he shall have no voting right.(4)The term of the office of the members of the Faculty shall be three years. They may be re-nominated also.(5)The membership of the Faculty shall be declared vacant by death or resignation of a member:Provided that if any member remains absent at the three consecutive meetings of the Faculty without proper leave of absence, his membership shall be automatically terminated and it shall be declared vacant.(6)The quorum for meetings of the Faculty shall be one third of the members of the Faculty. If there is no quorum at the commencement of the meeting, the Chairman shall at the expiration of a half an hour take notice whether there are one third of total number of members "excluding vacancies", present, and if there are not, the meeting shall forthwith be adjourned to such a date as the Chairman may decide. Such adjournment shall be recorded by the Member-Secretary under the signature of the Chairman:Provided that in the case of an adjourned meeting, no quorum will be required.
