Section 20 in Rajasthan Sanskrit University Act, 1998
20. Faculties.
(1)The University shall have following faculties:-(a)Faculty of Ved-Vedang;(b)Faculty of Darshan (Philosophy)(c)Faculty of Literature and Culture;(d)Faculty of Shrawana Vidya;(e)Faculty of Adhunik Gyan-Vigyan;(f)Such other faculties as may be established under the statutes;(2)Every faculty shall consist of the following, namely:-(a)concerned Dean;(b)Professors and Associate Professors of the University related to the subjects or the faculty;(c)All such Heads of the Departments related to the faculty of the affiliated colleges who have atleast 8 years experience of teaching degree classes of the faculty;(d)members, not exceeding two, co-opted from amongst teachers of the concerned faculty in the affiliated colleges;(e)members, not exceeding two, co-opted by the faculty, not being the members of the University or any affiliated colleges; land(f)the convener of the Board of Studies in the faculty, not included in the aforesaid sub-sections.(3)Following shall be the duties of the Deans of Faculties:-(a)the deans shall be responsible for the due observance of statutes, ordinances and regulations relating to the faculty;(b)the Deans shall preside at the meetings of the faculty and shall record its proceedings; and(c)the Deans shall have the right to be present and speak at the meetings of the Board of Studies relating to the faculty but not to vote thereat, unless he is a member thereof.(4)Each faculty shall discharge the following functions, namely:-(a)to make recommendations to the Executive Council through the Academic Council as to the establishment of the Board of Studies;(b)to make recommendations to the Academic Council in respect of courses of study and other activities and the network of examination after consulting the Board of Studies;(c)to establish mutual co-ordination among the functions of the faculty;(d)to prepare research schemes and to co-ordinate them whenever necessary;(e)to dispose of the matters referred to it by the Academic Council or Executive Council;(f)to refer matters to the Board of Studies for consideration;(g)to consider the matter referred to it by the Board of Studies, subject to us jurisdiction;(h)to organise joint meetings with other faculty or faculties with the approval of the Vice-Chancellor, such joint meetings shall be organised by the Vice-Chancellor or by any Dean nominated by him and shall be presided over by him only; and(i)to discharge such other functions may be prescribed by the statutes.
