Section 19 in Statutes of the Homoeopathy University, Jaipur, 2011
19. Deans of Faculties.
(1)A Dean shall be appointed for each Faculty by the President, pursuant to Section 17 of the Act for a period of three years.(2)The President may, in consultation with the Chairperson, determine the number of Faculties, and the number or categories of disciplines/Schools to constitute each Faculty for purposes of academic administration and for appointing a Dean for each such Faculty. He may likewise appoint a Professor as the Dean of a Faculty, who shall hold the position in an honorary capacity for a period of three years.(3)The Dean of each Faculty shall convene the meetings of the heads of the College to each Faculty of which he has the charge, as and when required, in consultation with the President.(4)The Dean shall formulate policies and development programme of the Faculty and present them before the Academic Council, with the approval of the President.(5)The Dean shall coordinate the functioning of the various disciplines/Colleges under his charge, and assist the President in implementing the policies and directions of the Chairperson, the Board of Management and the Academic Council.(6)The Dean or his nominee shall attend all meetings of all Boards of Study of the Schools forming part of the Faculty and report to the President.(7)Without prejudice to sub-section (2) of Section 17 of the Act, the President may prescribe additional powers and functions to the office of the Dean(8)The Dean shall preside over the meetings of his Faculty. In the absence of the Dean, the meetings of the Faculty shall be presided over by the senior most Principal/Professor of a College within the Faculty.(9)The President shall, make necessary provision of administrative support for the office of the Dean of each faculty.
