Section 20 in Sri Venkatesware Institute of Medical Science University Act, 1995
20. Appointment of Dean.
(1)There shall be a Dean of the Institute who shall be appointed by the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] from amongst the faculty of the Institute.(2)The Dean shall assist the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] in academic affairs of the Institute and shall exercise such powers and perform such functions as may be laid down in the Regulations or entrusted by the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.].
