Section 24B(1) in University of Rajasthan Act, 1946
(1)There shall be a Dean of each Faculty who shall be appointed by the Vice-Chancellor in the following order of preference, namely :-(a)for the Faculties of Arts, Science, Social Sciences and Commerce :-(i)University Professors or Principals of Post-Graduate Colleges.(ii)University Reader in subjects in which there are no University Professors.Note : - The Principal or the teacher to be appointed as Dean must profess a subject included in the Faculty concerned.(b)for the Faculty of Law :-(i)University Professors of Law a or Principals of Law Colleges;(ii)University Readers in Law in case there is no University Professor;(iii)Heads of the Departments of Law, being whole-time teachers of law, in affiliated colleges which are not separate law colleges, not below the rank of Professors.(c)for the Faculties of Ayurveda, Engineering Technology, Medicine Pharmaceutics and Education :-(i)University Professors or Principals of post-graduate colleges in the Faculty concerned;(ii)Heads of Departments of subjects of the rank of Professors in the Faculty concerned.(d)For other Faculties :- The qualifications and conditions of eligibility of the Deans of other Faculties shall be prescribed by the Statutes.
