Section 32 in Birsa Munda Tribal University Act, 2017
32. Faculties.
(1)The University shall include the Faculties of Arts, Education. Sciences, Law, Medicine, Commerce, Management, Tribal Studies, and such other Faculties as may be prescribed by the Statutes. Each faculty shall comprise such subjects as may be prescribed by the Statutes.(2)Each Faculty shall consist of,-(i)the Chairpersons of the Boards of Studies for the subjects with which the Faculty is concerned; and(ii)not more than three members of the Board of Studies as are assigned to the Faculty by the Executive Council.(3)A teacher in a subject included in more than one Faculties shall, within one month from the date on which he becomes a member of the Board of Studies, select by intimation in writing to the Registrar, any one of such Faculties to which he wishes to be assigned, if he intends to make such selection. The Executive Council shall assign to him any one of such Faculties and selection or assignment so made shall be irrevocable for the entire term of membership.(4)All Faculties shall be located at the headquarters of the University:Provided that in respect of any of such faculties, the State Government after consulting the University may, by notification in the Official Gazette, direct that the Faculty specified in the notification shall be located at such place outside the headquarters of the University and thereupon the Faculty shall be located accordingly.
