Section 13(4) in The Rajasthan Self-Financed Private Universities Ordinance, 2004
(4)The Chancellor shall have the following powers, namely:-(a)to call for any information or record;(b)to appoint the Vice-chancellor;(c)to remove the Vice-chancellor in accordance with the provisions of sub-section (7) of section 14;(d)such other powers as may be prescribed by the Statutes.
