Section 10 in The Jai Narain Vyas University Jodhpur Act, 1962
10. Chancellor.
(1)The Governor of Rajasthan shall be the Chancellor. He shall by virtue of his office be the Head of the University and shall, when present there at, preside over the Senate and at convocations of the University.(2)The Chancellor shall have the right to cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, laboratories, workshops and equipment, and of any college, hall hostel or institution maintained or recognised by the University, and also of the examinations, teaching and other work conducted or done by the University, and to cause an enquiry to be made in like manner in respect of any matter connected with the University. The Chancellor shall in every case give notice to the University of his intention to cause an inspection or enquiry to be made and the University shall be entitled to be represented thereat.(3)The Chancellor may address the Vice-Chancellor with reference to the result of such inspection or enquiry and tender such advice as he may deem fit to offer regarding the action to be taken by the University.(4)The Vice-Chancellor shall act in accordance with the advice so tendered and communicate to the Chancellor the action taken in pursuance thereof.(5)If the Vice-Chancellor does not, within a reasonable time, take action to the satisfaction of the Chancellor, he may, after considering any explanation furnished or representation made by the Vice Chancellor, issue such directions as he may deem fit and the University shall be bound to comply with such directions.(6)The Chancellor shall have such other powers as may be conferred on him by the Statutes or Ordinances.
