Section 19 in A.P.J. Abdul Kalam Technological University Act, 2015
19. Appointment, powers and functions of the Dean (Academic) and Dean (Research).
(1)There shall be a Dean (Academic) and a Dean (Research). The Executive Committee shall appoint one person as Dean (Academic) and one person as Dean (Research) from a panel of three persons each recommended to each category by the Selection Committee, with the Vice-Chancellor as the Convenor, determined by the Executive Committee, as may be prescribed by Statutes, and they shall be full time salaried officers and shall work directly under the superintendence, direction and control of the Vice-Chancellor. The first Dean (Academic) and the Dean (Research) shall be appointed by the Government. The Dean (Academic) and Dean (Research) shall be the academic officers of the University responsible for implementation of the academic policies and research policies, respectively, as approved by the Executive Committee in respect of academic development, maintenance of standards of teaching and training of teachers and research within the Faculties. The terms and condition of service and distribution of work shall be such as may be prescribed by Statutes. The Dean (Academic) shall convene the Academic Committee as and when necessary.(2)The Deans shall be responsible for the academic development and research development of the Faculty of the affiliated colleges and Centres of the University and shall ensure proper implementation of the decisions of the Board of Governors, Executive Committee and Academic Committee in respect of the matters under the purview of the Dean.(3)Subject to the superintendence, direction and control of the Vice-Chancellor, the Deans shall, after taking such advice as the Dean thinks necessary, decide upon the grievances of students regarding the enrolment, eligibility, migration, scholarships, researchships, studentships or feeships and terms of admission to University examinations.
