Section 58 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
58. Powers and duties of Dean of the Faculty.
- In addition to the powers conferred and duties imposed by sub-sections (1) to (8) of section 22, the Dean of the Faculty shall exercise the following powers and perform the following duties, namely:-(1)He shall be responsible to the Vice-Chancellor for preparing the academic programme as regard to the courses offered, curricula, educational tour programme of the students as per the existing policies of the University in consultation with the Director of Instruction.(2)He shall have the administrative control over the teaching load of the members of the Faculty in consultation with the Associate Dean of the College and Heads of Departments.(3)He shall be responsible for prescribing extension education work load to be assigned to the teachers engaged in teaching and research, in consultation with the other Directors.(4)He shall serve as a channel of communication for all official business of the Faculty with other authorities of the University, the students and the public.(5)He shall be responsible for the planning, organisation and conduct of research in the faculty in consultation with the respective Heads of Departments and the Associate Deans.(6)He shall be responsible for the proper scrutiny of personal research work of Heads of Departments, Professors, Associate Professors/Readers, Assistant Professors, Senior Research Assistants and Junior Research Assistants through the concerned Associate Deans and Heads of Departments and approve the same. He shall evaluate and supervise the work done by them, from time to time, and keep the concerned Directors and the Vice-Chancellor informed about it.(7)He shall be responsible for general supervision over [planning] [As amended for the word 'planing' by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.], organisation and conduct of different examinations in the Faculty in time in consultation with the Heads of Departments and Associate Deans.(8)He shall be responsible to the Vice-Chancellor for maintaining discipline, law and order in the Faculty for the discharge of his duties.(9)He shall be responsible for proper utilization of laboratories, equipments, teaching aids, lands at the disposal of his Faculty and upkeep of the same through the Associate Dean, Heads of Departments and other academic staff members concerned and keep the University authorities informed about the same from time to time.(10)He shall make arrangements for ensuing impartial assessment of the students in different examinations by prescribing external evaluation and appointing examiners in accordance with the regulations made in this behalf.(11)He shall make arrangements with the approval of the Vice-Chancellor for holding Conferences, Symposia, Seminars and such other meetings or lectures as maybe deemed essential and/or desirable for the benefit of staff and students.(12)He shall perform such other duties whether incidental to the power and functions or not, as may be requisite in order to further the object of the University or as per the directions of State Government, State Council as may be conferred or imposed on him by the Statutes, Regulations or by the Vice-Chancellor.
