Section 30 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
30. Faculties.
(1)The Vishwavidyalaya shall have one or more faculties as may be prescribed by the Statutes.(2)Each faculty shall consist of the Dean and such other members and shall have such powers and perform such duties as may be prescribed by the Statutes.(3)Each faculty shall have such departments as may be assigned to it by the Ordinances.(4)The Dean shall be appointed by the Kuladhipati on the recommendation of the Kulpati for a period of two years from amongst the Professors of the Vishwavidyalaya Teaching Departments or Schools of Studies or College Professors who are teachers in the said subject :Provided that if there is no Professor of the Vishwavidyalaya Teaching Departments or Schools of Studies teaching the said subject, the Dean shall be appointed from amongst the Professors of affiliated colleges who are teachers in the said subject.(5)The Dean shall be the Chairman of the Faculty and shall be responsible for the due observances of the Statutes, the Ordinances and the Regulations relating to the Faculty and for the conduct and maintenance of standards of the teaching and research.(6)The Dean shall have the right to be present and to speak at any meeting of any Boards of Studies of the Faculty but shall not have the right to vote thereat.
