Section 12(8) in The Jai Narain Vyas University Jodhpur Act, 1962
(8)[ Without prejudice to the powers of the Chancellor under sub-section (2) of section 10, the Vice-Chancellor shall have, for good and sufficient cause, power to make an enquiry himself or to cause it to be made, by such officer or officers of the University as he may direct, against a teacher.] [Inserted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.]
