(1)The [Dean, Students, Welfare] [Substituted by Act 67 of 1982.] shall be appointed by the Vice-Chancellor for a period of two years from amongst the University Professors, Readers or Principals :[Provided that if the Vice-Chancellor thinks it necessary for administrative reasons, he may revert the Dean, Student's Welfare, to his original post and appoint another person as Dean for the unexpired period of his term.] [Inserted by Act 67 of 1982.](2)The duties, powers and functions of the [Dean, Students, Welfare] [Substituted by Act 67 of 1982.] shall be prescribed by the Statutes.(3)The teacher who is appointed as the [Dean, Students, Welfare] [Substituted by Act 67 of 1982.] under subsection (1) shall continue to hold lien on his substantive post, and he shall be eligible for all the benefits which would have otherwise accrued to him, but for his appointment as the [Dean, Students, Welfare] [Substituted by Act 67 of 1982.],
