(3)Each Faculty shall consist of-(i)the Heads of the Departments comprised in the Faculty ;(ii)such teachers of subjects assigned to the Faculty as may be appointed to the Faculty by the Academic Council ;(iii)such teachers of subjects not assigned to the Faculty but having, in the opinion of the Academic Council, an important bearing on those subjects, as may be appointed to the Faculty by the Academic Council; and(iv)ten teachers of the affiliated colleges representing different subjects to be elected from amongst themselves :Provided that a teacher so elected shall hold office for a period of two years from the date of his election ;(v)such other persons as may be appointed to the Faculty by the Academic Council on account of their possessing expert knowledge in a subject or subjects assigned to the Faculty :Provided that the total number of members of each Faculty shall not exceed, in the case of the Faculties of Arts, and Science, Twenty-eight, and, in the case of any other Faculty, twelve, except with the sanction of the Chancellor given on the request of the Academic Council.(3-A) Subject to the provisions of this Act, each Faculty shall have the following powers, namely :(i)to constitute the Committee of Courses and Studies in Departments assigned to it;(ii)to recommended to the Academic Council, the Courses of studies for the different examination, after consulting the Commodities of Courses and Studies;(iii)to recommend to the Academic Council, after consulting the Committees of Courses and Studies, the names of the examiners in subjects assigned to the Faculty;(iv)to recommend to the Academic Council the conditions lor the award of Degrees, Diplomas and other Districtions ;(v)subject to the control of the Academic Council, to organise research in subjects assigned to the Faculty ; and(vi)to deal with any other matters referred to it by the Academic Council.
