23. Constitution of Faculties. - (1) Each Faculty shall consist of the following members, namely:
(i)the Dean of the Faculty who shall be the Chairman;(ii)the Heads of Departments of Studies in the Faculty;(iiii)all Professors in the Faculty;(iv)one Reader and one Lecturer, by rotation according to seniority, from each Department in the Faculty;(v)one teacher, by rotation according to seniority, from the Women's Colleges:Provided that the college provides instruction in any of the subjects assigned to the Faculty:Provided further that the rotation according to seniority shall be amongst teachers of subjects assigned to the Faculty;(vi)persons, not connected with the University having special knowledge of the subject or subjects concerned, nominated by the Academic Council, one for each Department of the Faculty; provided that the number of members to be nominated to each of the Faculties of Law, Agriculture, Education and Music and Fine Arts under this sub-clause, shall be five.(2)The term of office of a member nominated under sub-clause (vi) of clause (1) shall be three years from the date of his nomination.
