Section 14(5) in Statutes of the Homoeopathy University, Jaipur, 2011
(5)In pursuance of any decisions or actions specified in clause (4) or for purposes of immediate implementation thereof, the Chairperson shall have full powers to issue any order or instruction to all or any of the Authorities, officers, teachers, other academic staff, other employees, ministerial staff, and/or students of the University and such Authority, Officer, teacher, other academic staff, employee, ministerial staff, and/or student and they shall be bound to comply with such order or instruction forthwith. The Chairperson may, at any time, amend or revoke any order or instructions issued by him:Provided that such amendment or revocation of order or instructions shall not affect the continuance of proceedings initiated against any persons during the emergency.
