Section 21 in Majuli University of Culture Act, 2017
21. Faculties.
(1)The University shall constitute such number of faculties as may be prescribed by the Statutes from time-to-time and each of such faculty shall, subject to the control of the Academic Council, be responsible for the co-ordination of study and research in the branches presented in the Board of Studies coming under its purview.(2)The term of the faculty, its constitution and membership shall be prescribed by the Statutes.(3)Subject to the provisions of this Act, each faculty shall exercise such powers and perform such duties as may be prescribed by the Statutes.(4)There shall be a Dean for each faculty, who shall be nominated by the Vice-Chancellor.(5)The Dean of each faculty shall be responsible for the due observance of the Statutes and Regulations and in guiding the deliberations of the faculty.(6)The Dean of a faculty shall hold office for a term of three years.
