(1)Every Dean of Faculties shall be appointed by the Vice- Chancellor from among the Professors in the Faculty for a period of three years and he shall be eligible for reappointment:Provided that a Dean on attaining the age of fifty-eight years shall cease to hold _office as such:Provided further that if at any time there is no Professor in a Faculty, the Vice-Chancellor shall exercise the powers of the Dean of the Faculty.(2)Not with standing anything contained in the first proviso to sub-section (1), where a Professor or the Dean in a Faculty has attained the age of fifty-eight years, the Vice- Chancellor may, if he is satisfied that such Professor or Dean has rendered meritorious service for furthering the advancement of learning or prosecution of research in Tamil, appoint such Professor or continue such Dean in office as the Dean of that Faculty.(3)When the office of the Dean is vacant or when the Dean is, by reason of illness, absence or any other cause, unable to perform the duties of his office, the' duties of his office shall be performed by such person as the Vice-Chancellor may appoint for the purpose.(4)The Dean shall be the Head of the Faculty and shall be responsible for the conduct and maintenance of the standards of research in the Faculty. The Dean shall have such other functions as may be prescribed.(5)The Dean shall have the right to be present and to speak at any meeting of the Boards of Studies or Committees of the Faculty, as the case may be, but shall not have the right to vote thereat unless he is a member thereof.
