Section 13 in Statutes of the Jodhpur National University, Jodhpur, 2010
13. Chairperson.
(1)The Chairperson of the University shall be appointed in accordance with the provisions of Section 12 of the Act.(2)The Chairperson shall perform his duties in an honorary capacity. However, he/she may be paid such honorarium not less than the salary of the President and all other terms and conditions of service of his appointment shall be as applicable to the President.(3)The Chairperson shall have the following powers and functions, namely: -(a)all such powers and functions as may inhere in him/her by virtue of his being the head of the University;(b)such other powers and functions as may be assigned to him/her by the Board of Management from time to time.(4)When any exigency arises, and the Chairperson is of the opinion that it is not possible or convenient, under the circumstances, to convene a meeting of the Board of Management at short notice, he/she may take any appropriate decision or action as he may deem fit and necessary in the best interests of the University.(5)In pursuance of any decisions or actions specified in clause (4), or for purposes of immediate implementation thereof, the Chairperson shall have full powers to issue any order or instruction to all or any of the Authorities, officers, teachers, other academic staff, other employees, ministerial staff, and/or students of the University and such Authority, officer, teacher, other academic staff, employee, ministerial staff, and/or student and they shall be bound to comply with such order or instruction forthwith. The Chairperson may amend or revoke any order or instructions issued by him/her provided that such amendment or revocation of order or instructions shall not affect the continuance of proceedings.(6)The Chairperson shall, as soon as practicable, convene an emergency meeting of the Board of Management and submit a detailed report on the situation under clause (4).(7)The Chairperson shall furnish to the Board of Management such further information as the Board may call for upon receipt of his/her report under clause (6).
