LexSection 24 — Dean.
The National Forensic Sciences University Act, 2020
(1) The Deans of each School of the University shall be appointed by the Vice-Chancellor on such terms and conditions as may be laid down in the Statutes. (2) The Deans shall assist the Vice-Chancellor, Executive Registrar and respective Campus Directors in managing the academic and other affairs of the Schools of the University and shall exercise such powers and perform such functions as may be laid down in the Statutes or entrusted to them by the Vice-Chancellor.Open in Lexace · Ask the AI about this section