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Union of India - Section

Section 21 in First Statutes of the National Institute of Design, Ahmedabad

21. Deans of Campuses.

(1)The Dean for each Institute campus under section 19 of the Act shall be nominated by the Director from amongst the Faculty members of the Institute not below the rank of Senior Designer, on a rotation basis, for a term of up to three years from the date of his nomination, subject to periodical review by the Senate:Provided that in case of any administrative or academic emergencies, the Director may nominate, before the expiry of the term, another incumbent as Dean of the Campus, at the end of the academic year.
(2)The Dean of the Campus shall exercise control over all academic and administrative matters of the Campus in consultation with the Activity Chairperson(Education) on academic related matters and in consultation with the Director in administrative and financial related matters.
(3)The Dean shall execute all policy directions of the Senate, Director, Standing Committee and Governing Council.
(4)The Dean shall supervise and maintain all records related to the campus, sending periodical reports to the Activity Chairperson (Education) and the Director.
(5)The Dean shall assist the Director and the Activity Chairperson (Education) in achieving excellence in academic and administrative standards in respect of all educational programmes of the campus.
(6)The Dean shall exercise such administrative and financial powers as may be delegated to him by the Governing Council.