Section 14 in Statutes of the Jodhpur National University, Jodhpur, 2010
14. President.
(1)The President shall be appointed in accordance with Section 13 of the Act.(2)Only a distinguished scholar or a person with substantial experience in academic administration shall be appointed as President. The President shall be entitled to receive the basic pay and all other entitlements and privileges as specified in Schedule I.(3)Whenever the office of the President falls vacant for any reason other than the expiry of the first term of appointment of the incumbent, the Board of Management may, in the interests of the University, assign the responsibilities of the President to the Pro-President, until a suitable person, appointed as the President, assumes office as such.(4)The President shall have the overall supervision and control of all activities in the University, and shall exercise powers and perform functions on all matters incidental thereto. These powers and functions shall, in appropriate cases, include the following, namely: -(a)to investigate into any incident involving a member of the University, including a student;(b)to institute/authorize institution of inquiries into incidents, situations or affairs of the University;(c)to call for information from any officer, teacher, member of ministerial staff, or student of the University;(d)to give directions to any student, teacher, officer, or any other employee of the University;(e)to require submission of reports from all bodies / committees / councils / boards of the University constituted under these Statutes;(f)to establish and review from time to time the disciplinary jurisdiction and control of the Office of the President over all students and all employees of the University, and the procedure(s) for exercise of disciplinary powers by designated officers, and to take all measures necessary in this connection, including designation and empowerment of one or more functionaries, in consultation with the Chairperson;(g)to develop plans and schemes aimed at ensuring excellence in the standards of academic activities of the various academic bodies in the University;(h)to recommend the Chairperson on all matters relating to holding of any annual and special convocation, or special meeting in honour of any distinguished individual or for commemoration of any event.(i)to make proposals to the Board of Management in respect of the University activities, and powers and functions of all bodies, officers, teachers and other employees of the University; and(j)to take all measures necessary and convenient to give effect to the foregoing powers and functions, in consultation with the Chairperson.(5)On administrative matters, and on matters of academic affairs that require consultation with or decision by the Board of Management, the President shall act, after consultation with the Chairperson.(6)The President may seek the assistance of the Pro-president in exercise of his powers and in performance of his functions.
