Section 15 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
15. Dean.
(1)There shall be Deans who shall be whole time salaried officer of the university and appointed by the Vice-chancellor with the prior approval of the Board of Management in accordance with the statutes made in this behalf.(2)The emoluments and the conditions of service of the officers appointed under sub-section (1) shall be such as may be prescribed by the statutes.(3)The Deans shall exercise such powers and discharge such duties as may be conferred or imposed on them by the statutes.
