Section 17 in Statutes of the Jodhpur National University, Jodhpur, 2010
17. Proctor.
(1)The Proctor shall be appointed by the President, in accordance with Section 16 of the Act.(2)The President may, in consultation with the Board of Management, select and appoint a senior teacher of the University to function as Proctor in an honorary capacity, for a period of three years.(3)The Board of Management may fix an appropriate honorarium to be paid to the Proctor. A rent-free accommodation and other facilities necessary for performance of his functions shall also be provided to him.(4)The Proctor shall be responsible for the maintenance of discipline among the students and shall, in consultation with the President, establish appropriate norms and procedures thereof.(5)Without prejudice to sub-section (2) of Section 16 of the Act, the President may prescribe additional powers and functions to the office of Proctor.(6)The President may, from time to time, authorize the Proctor with any special responsibilities, as he may deem appropriate. The Proctor may hold special or general inquires into any situation involving the conduct of any student of the University causing or likely to cause breach of the peace and order in the University campus.(7)The President may, as he may deem appropriate, require the Proctor to work in harmony with the Provost, and determine the norms of such working relationship.(8)The President shall, in consultation with the Chairperson, make provision for the necessary administrative support for the office of the Proctor.
