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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(3) in The Statutes of the Punjabi University

(3)The Dean of the Faculty once appointed under clause (1) or (2) above shall hold office for a period of two yeas, or till the dean is appointed under 5(1), whichever is earlier.Provided that in the case of absence of the Dean of a Faculty from the University for a period upto three months his casual vacancy shall be filled by appointing a temporary Dean from among the persons eligible for such appointment.In such a case, when the period of absence of the Dean exceeds three months, his remaining term as Dean shall be treated as expired and the next eligible person shall be appointed as Dean of that Faculty for a full term of two years.