Section 12 in First Statutes of the Jai Narayan Vyas University Jodhpur
12. Additional Powers of the Vice-Chancellor.
- In pursuance of Section 12(8) of the Act, the following powers shall also be exercised by the Vice-Chancellor:(i)the Vice-Chancellor shall appoint examiners on the advice of an Examination Committee consisting of the Vice-Chancellor himself, the Dean of the Faculty concerned and the Conveners of Committees of Courses and Studies concerned;Moderators will however be appointed by the Vice-Chancellor;(ii)he will also appoint Tabulators and Checkers;Results Committee(iii)the Vice-Chancellor shall declare results of various examinations conducted by the University on the advice of the Results Committee which shall consist of the Vice-Chancellor, the Registrar and the Dean of the Faculty concerned or in his absence one member of the Syndicate to be nominated by the Vice-Chancellor;(iv)all powers relating to the maintenance of discipline in the University shall rest with the Vice-Chancellor.
