Section 6(2) in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
(2)Every Dean shall be appointed by the Vice-Chancellor from among the professors of the University for a period of three years and he shall be eligible for reappointment.Provided that a Dean on attaining the age of sixty five years shall cease to hold office as such;Provided further that if at any time, there is no professor in a department or school, or a Dean is authorized by the Vice-Chancellor in this behalf, shall exercise the powers of the Head of the Department or school.
