(1)The University may include the Faculties of Art, Science, Commerce, Medicine, Law, Education, Agriculture, Engineering and such other Faculties under it, as may be prescribed by the Statutes;Provided that Senate cannot create a Faculty for the subject of such branch of learning for which there is no arrangement in any department of the University or any college thereof.(2)Each Faculty shall, subject to the control of the Academic Council, have charge of the courses of studies, teaching and research work in such subjects as may be assigned to such Faculty by the [statutes] [Substituted by Act 18 of 1993.],(3)The total number of members of each Faculty shall not exceed such as may from time to time, be prescribed by the Statutes.(4)Subejct to the provisions of sub-section (3) each Faculty shall consist of following members :-(a)such number of members of the Senate as are teachers and as may be assigned to each Faculty by the Senate keeping in view the qualifications of such teacher members;(b)such members of the Senate as are not teachers, their number in any Faculty not being more than one-fourth of the total number of members of that Faculty, and as are elected, in the manner prescribed by the Statutes, by and from amongst the members of the Senate ; and(c)such number of members, to be co-opted as experts by the Academic Council from amongst persons who are not members of the Senate, as may be prescribed by the Statutes :Provided that no person can be a member of more than two Faculties.(5)[(a) The Dean of Faculty. - The Dean of Faculty shall be appointed by the Vice-Chancellor from amongst the University Professors and the Principals of the rank of University Professors, for two years by rotation in the concerned Faculty in the manner prescribed by the Statutes :Provided that where there is no teacher or Principal of the rank of University Professor in the Faculty, the Dean of Faculty shall be appointed by the Vice-Chancellor by rotation for a term of two years from amongst the Heads of Departments and the Principals of the rank of Readers in the manner prescribed by the Statutes :Provided further that where there is no University Department in the Faculty, the Vice-Chancellor shall appoint a principal of a College of a rank lower than the University Professor to be the Dean of Faculty by rotation for a term of two years, in the manner prescribed by the Statutes.] [Substituted by Act 18 of 1993.](b)For being appointed Dean of the Faculty it shall be necessary for the person concerned to be a teacher in the Faculty.(c)A teacher appointed in accordance with the above provisions shall not be eligible for re-appointment as Dean, unless the cycle of rotation prescribed according to the Statutes is completed and there is no other teacher eligible for appointment as Dean.(d)The term of such Dean as are not eligible according to the provisions of this Section shall cease with the enforcement of this Act and for that faculty a new Dean shall be appointed.(6)(a)Each Faculty shall comprise of such departments of teaching as may be prescribed by the Regulations.(b)[ subject to the provisions of this Act and the provisions of the statute made thereunder the Head of the department shall be appointed by the Vice-Chancellor by observing, as far as possible, the principle of rotation. Such appointment's shall be reported to the syndicate of the University.] [Substituted by Act 15 of 2008.](c)[ The Head of the Department shall hold office for a period of three years. A person shall not ordinarily be appointed as Head of the Department for a second consecutive term.] [Added by Act 15 of 2008.](d)[ The principal shall hold office for a maximum period of five years in one college.] [Added by Act 15 of 2008.](7)Subject to the provisions of this Act, each Faculty shall have the following powers, namely: -(a)to constitute the Board of courses of study in department assigned to it; and(b)to exercise such powers and perform such duties as may be prescribed by the Statutes.
