Section 25 in Veer Narmad South Gujarat University Act, 1965
25. Deans of Faculties.
(1)There shall be a Dean of each Faculty who shall be elected by the Faculty from amongst its members, provided that he is a member of the Senate and also a teacher or a Principal.(2)The Dean shall hold office for a term of three years and shall be eligible for re-election for a further term of three years only.(3)The Dean shall be the principal executive authority of the Faculty, and shall exercise the following powers and perform the following duties, namely:-(i)he shall be the Chairman of the Faculty and shall preside at its meetings(ii)he may attend the meeting of any Board of Studies in the Faculty;(iii)he shall supervise and co-ordinate the work of the different Boards of Studies under the Faculty;(iv)he shall plan and organise seminars, refresher courses, and work-shops, etc. pertaining to the subjects under the Faculty;(v)he shall inspect and guide the University departments, affiliated colleges, recognised institutions and approved institutions in respect of subjects under the Faculty;(vi)he shall be responsible for the due observance of the Statutes, the Ordinances, and the Regulations relating to the Faculty; and(vii)he shall recommend to the Syndicate for approval, proposals for the programmes of visiting teachers and for the exchange of teachers.
