- [(1) There shall be a Dean for each Faculty Council for post-graduate studies who shall be a Professor of the University :] [[Sub-Section (1) first substituted by W.B. Act 9 of 1998, then again substituted by W.B. Act 17 of 1999. Previous sub-Section (1) was as under :-'(1) There shall be a Dean for each Faculty Council for post-graduate studies who shall be a Professor of the University.'.]]Provided that every Dean of a Faculty Council for post-graduate studies or Council for undergraduate studies holding office as such Dean on the date immediately before the date of coming into force of the Kalyani University (Amendment) Act, 1998 (hereinafter referred to as the said Act), shall continue, and shall be deemed to have continued, to hold his office as such Dean on and from the date of coming into force of the said Act, and shall cease to hold office as such Dean on the expiry of the term of his office or till the office of the Dean is filled up by election in the prescribed manner, whichever is earlier.(2)The Dean shall be elected by the members of the Faculty Council [for post-graduate studies] [Words inserted by W.B. Act 9 of 1998.] and shall act as Vice-Chairman of the Faculty Council. He shall exercise such powers and perform such functions as may be prescribed by Regulations.(2A)[ The Dean or the senior most Dean, as the case may be, shall act as the Vice-Chairman of the Council for undergraduate studies concerned.] [Sub-Section (2A) inserted by W.B. Act 9 of 1998.](3)The Dean shall hold office for such term as may be prescribed by Statutes.
