Section 15(3) in Maharashtra Public Universities Act, 2016
(3)The term of Dean shall be co-terminus with the term of office of the Vice-Chancellor or till he attains the age of superannuation, whichever is earlier:Provided that, the new Vice-Chancellor may continue his services as a Dean till the new Dean is duly appointed:Provided further that, in case vacancy occurs in the office of the Vice- Chancellor because of death, resignation or otherwise, the dean shall continue to hold the post till the end of that academic year.
