Section 4 in Statutes of the Jodhpur National University, Jodhpur, 2010
4. Powers and Functions.
- In addition to the powers and functions specified in Section 22 of the Act, the Board of Management shall have the following powers and functions, namely :-(a)to hold, control, and administer the property, assets and funds of the University;(b)to accept, on behalf of the University, donations, bequests, or gift of moveable or immoveable property;(c)to manage and invest moneys belonging to, or kept in trust with, the University;(d)to borrow money for the purposes of the University with the approval of the Sponsoring Body;(e)to enter into, comply with, vary, enforce, or cancel contracts;(f)to take/authorise whatever measures necessary to protect and defend the interests of the University in any legal or other proceedings by or with third parties;(g)to authorize opening, operation and closure of accounts with banks and other financial institutions and signing of any financial documents and contracts on behalf of the University;(h)to determine the form of Common Seal of the University and make provisions for safe custody and use thereof;(i)to prepare fee structure for various Programmes of Study or for other academic activities for the approval of the committee constituted for the purpose as specified under Section 33 of the Act, from time to time, and make regulations thereof;(j)to ensure standards of excellence in teaching, examinations and research and take all necessary measures thereof; in consultation with the Academic Council;(k)to determine the various categories of teachers, officers and other staff of the University as well as their terms and conditions of service;(l)unless otherwise provided in the Act, to make/authorize/approve all appointments of Officers, teachers, and other employees of the University;(m)to appoint Emeritus Professors, Professors of Eminence, and such other distinguished categories of Professors, Senior Fellows, Special Fellows, Adjunct Professors, Visiting Professors and Visiting Instructors and lay down criteria and terms and conditions of service, in consultation with the President;(n)to constitute standing/special committees consisting of one or more of members of the Board, or persons outside the University, and to mandate such bodies to perform functions in respect of matters within the powers and functions of the Board;(o)to establish norms relating to consultancy undertaken by or within the University in any field of expertise of its teaching faculty;(p)to establish and administer centres of the University or programmes of study of the University, both inside and outside the State of Rajasthan, subject to relevant laws;(q)to establish and administer distance education programmes for the State of Rajasthan and other parts of India;(r)to enter into collaboration agreements with other universities, including foreign universities, and/or educational institutions to augment the activities of the University, including programmes of exchange of students and teachers, sharing of credits, and holding of joint workshops and programmes of joint research, facilitation of access to each others facilities and to institute double/triple/jointly-organised academic degrees under such agreements as per the standards recognized by the regulatory bodies in India; and(s)to take all measures necessary and convenient to enable the University to exercise its powers and perform its functions, pursuant to Section 5 of the Act and in furtherance of the objects of the University as embodied in the Preamble to the Act, as the Board may deem appropriate.
