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State of Gujarat - Section

Section 26 in The Maharaja Sayajirao University of Baroda Act, 1949

26. Deans of Faculties.

(1)There shall be a Dean of each Faculty, who shall be [appointed by the Syndicate in accordance with the Statutes] [These words were substituted for the words beginning with the word 'elected' and ending with the word 'Fellows' by Bombay 52 of 1950, Section 20.].
(2)The Dean of each Faculty shall be responsible for the due observance of the Statutes and Ordinances relating to that Faculty.
(3)The Dean shall be the Chairman of the Faculty, and shall preside at its meetings.