Section 16 in University of Technology, Jaipur Act, 2017
16. The Proctor.
(1)The Proctor shall be appointed by the President for such period and in such manner as may be prescribed by the Statutes.(2)The Proctor shall be responsible for the maintenance of discipline among the students and keep the various students' unions advised of the various policies and practices in the University.(3)The Proctor shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.
