Section 31 in Statutes of the Jodhpur National University, Jodhpur, 2010
31. Responsibility of Chairperson and Board of Management to implement Statutes.
(1)The Chairperson and the Board of Management shall have the responsibility to implement the provisions of the Act, these Statutes and Ordinances.(2)The Chairperson and the Board of Management may take all such measures and decisions and issue appropriate directions to implement the Act, these Statutes, Ordinances and Regulations made thereunder, as they may deem fit in the best interests of the University.(3)The Chairperson and the Board of Management may issue directions, general or specific, to any other Authority established under the Act or these Statutes for removal of any difficulties in interpretation or application of these Statutes, or Ordinances or Regulations made thereunder.(4)The Board of Management shall, in conformity with the provisions of the Act, take immediate steps to make Ordinances or Regulations to regulate matters provided thereunder and for the conduct of business of the University bodies.
