Section 17 in The Maharashtra University of Health Sciences Act, 1998
17. Deans of Faculties.
(1)There shall be a Dean for each faculty, who shall be a teacher with minimum ten years teaching experience. The Dean shall be an academic officer of the University concerned with and responsible for implementation of the academic policies approved by the Academic Council in respect of academic development, maintenance of standards of teaching and research and training of teachers within his faculty.(2)The Dean of every faculty shall be elected by the members of the faculty from amongst themselves.(3)The Dean shall convene meetings of the faculty, as and when required, in consultation with the Vice-Chancellor and shall preside over the same. The Dean shall formulate the policies and development programme of the faculty and present the same to appropriate authorities for their consideration.(4)The Dean shall be responsible for the academic development of the faculty and shall ensure proper implementation of the decisions of the Management Council, Academic Council, Board of College and University Development and the Board of Examinations in respect of the Dean's faculty and the decisions of the faculty and Boards of Studies under the Dean's purview.(5)Subject to the superintendence, direction and control of the Vice-Chancellor the Dean shall, after taking such advice as the Dean thinks necessary, decide upon the grievances of students regarding the enrolment, eligibility, migration, scholarships, studentships or freeships, grant of terms, admission to University examinations.(6)The Dean shall enquire, on being directed by the Academic Council, into any malpractice related to any academic programme in the Dean's faculty by a University department, affiliated or conducted college or recognized institution and report the finding to the Academic Council.(7)The Dean shall prepare proposals for the award of fellowships, scholarships and other distinctions in the Dean's faculty for submission to the Academic Council.
