- [(1) There shall be a Dean of each faculty, who shall be nominated by the Chancellor in consultation with the Vice-Chancellor.] [Substituted by Act 6 of 1976, w.e.f. 22-3-1976.](2)The Dean of each faculty shall be responsible for the due observance of the Statutes, Ordinances, Regulations and bye laws relating to that faculty.(3)The Dean of a faculty shall hold office for a term of two years and shall be eligible for [re-nomination.] [Substituted by Act 6 of 1976, w. e. f. 22-3-1976.]
