10. [ The Chancellor. [Substituted by Rajasthan Act No. 6 of 2013, dated 23.3.2013.]
(1)The Governor of Rajasthan shall be the Chancellor of the University and shall, by virtue of his or her office, be the Head of the University.(2)The Chancellor shall, when present, preside at the Convocations of the University.(3)The Chancellor shall, by virtue of his or her office, be the Chairman of the Senate and as such shall, when present, preside at the meetings thereof.(4)The Chancellor shall have the right to cause an inspection, to be made by such person or persons, as he or she may direct-(a)of the University, its buildings, laboratories, libraries, museums, workshops and equipments; or(b)of any college, institution or hostel maintained by the University; or(c)of the teaching and other work conducted or done by the University; or(d)of the conduct of any examination held by the University.(5)The Chancellor shall also have the right to cause an inquiry to be made by such person or persons as he or she may direct in respect of any matter connected with the University.(6)The Chancellor shall, in every case, give notice to the University of his or her intention to cause an inspection or inquiry to be made and the University shall be entitled to be represented at such inspection or inquiry.(7)The Chancellor, shall communicate to the Vice- Chancellor his or her views with reference to the results of such inspection or inquiry, and the Vice-Chancellor place the same before the Syndicate for communicating the views of the University, within the time fixed by the Chancellor.(8)After ascertaining the opinion of the University thereon, the Chancellor shall advise the University upon the action to be taken and fix a time limit for taking such action.(9)The University, through the Syndicate, within the time limit fixed, report to the Chancellor the action taken or proposed to be taken on the advice tendered by the Chancellor.(10)If the University does not take action within the time limit fixed, or if the action taken by the University is, in the opinion of the Chancellor, not satisfactory, the Chancellor may, after considering any explanation offered or representation made by the University, issue such direction as he or she may deem fit and the University shall comply with such direction.(11)If the University does not comply with such direction issued as per sub-section (10) within such time as may be fixed in that behalf by the Chancellor, the Chancellor shall at his or her discretion have power to appoint any person or body to implement such direction and make such order as may be necessary for the expenses thereof.(12)Confirmation of the making, repeal or alteration of Statutes rests with the Chancellor.(13)The Chancellor shall have such other powers as may be conferred on him or her by this Act or the Statutes.]
