Section 12(5) in Nims University Rajasthan, Jaipur Act, 2008
(5)The Chancellor shall have the following powders, namely: -(a)to call for any information or record in connection with the affairs of the University;(b)to appoint the vice-chancellor;(c)to remove the vice-chancellor in accordance with the provisions of sub-section (8) of section 13; and(d)such other powers as may be prescribed by the Statutes.
