Section 51 in The Anna University of Technology, Madurai Act, 2010
51. Chairmen of Faculties.
(1)Every Chairman of Faculty shall be appointed by the Vice-Chancellor from Chairmen of among the Professors in the Faculty for a period of three years and he shall be eligible for Faculties, reappointment:Provided that a Chairman on attaining the age of sixty 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 Chairman of the Faculty.(2)When the office of the Chairman is vacant or when the Chairman is, by reason of illness, absence or any other cause, unable to perform his duties of his office, the duties of his office shall be performed by such person as the Vice-Chancellor may appoint for the purpose.(3)The Chairman shall be the Head of the Faculty and shall be responsible for the conduct and maintenance of the standards of teaching and research in the Faculty. The Chairman shall have such other functions as may be prescribed by the ordinances.(4)The Chairman shall have the right to be present and to speak at any meeting of the Board of Studies or Committees or the Faculty, as the case may be, but shall not have the right to vote thereat unless he is a member thereof.
