Section 26 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
26. The Deans of Faculties. -
[(1) There shall be a Dean in each Faculty Council for post-graduate and undergraduate studies who shall be a Professor of the University] [Sub-section (1) substituted by W. B. Act 31 of 1981.].(2)[The Dean shall be elected by the members of the Faculty Council and shall act as the Vice-Chairman of the Faculty Council] [Words substituted by W. B. Act 31 of 1981.] and shall be responsible to the Vice-Chancellor for the faithful observance of the Statutes and regulations relating to the Faculty. In carrying out his responsibilities the Deans shall work in close collaboration with other officers including the Associate Deans, Directors of Research and Extension and shall generally work through the Heads of the Departments of the Faculty.(3)The Deans shall have such other duties and perform such other functions as may be assigned to them by the Statutes.(4)[ The Dean shall hold office for a term of four years] [Sub-section (4) first inserted by W. B. Act 31 of 1981, then substituted by W.B. Act 21 of 1996.].
