Section 13 in First Statutes of the University of Udaipur
13. Powers and Duties of the Council of deans
(1)The Council of Deans shall exercise all the powers and perform all the duties conferred or imposed on it by or under the Act and shall have the powers to-(i)Make regulations regarding the holding of convocation;(ii)Advise the Board on proposals of new expenditure of the University;(iii)Approve the rules regarding the student discipline as recommended by the Dean of Student Welfare;(iv)Propose draft of Statutes for the consideration of the Academic Council;(v)[ Advise the Executive Committee on administrative matters of the University. [Deleted and reworded vide Resolution No. 48 dated 27-10-1964, and approved on 18-11-1964 by the Chancellor.](vi)Advise on establishment and abolition of hostels etc. maintained by the University.](2)The recommendation of the Council of Deans in academic matters shall take effect only after the approval of the Academic Council. In cases of doubt, the Vice-Chancellor shall decide whether a matter is administrative or academic.(3)The Council of Deans shall consider any other administrative matters reported to it by the Vice-Chancellor.(4)The Council of Deans shall appoint such Committees either standing or temporary as it deems necessary for its proper functioning.
