Section 12 in Nims University Rajasthan, Jaipur Act, 2008
12. The Chancellor.
(1)The Chancellor shall be appointed by the Sponsoring Body with the consent of the State Government for a period of five years from the date on which he enters upon his office and shall not be eligible for re-appointment:Provided that a Chancellor shall notwithstanding the expiration of his term continue to hold office until his successor enters upon the office.(2)Any vacancy in the office of Chancellor shall be filled within six months from the date of such vacancy.(3)The Chancellor shall, by virtue of his office, be the head of the University.(4)The Chancellor shall, if present, preside at the meetings of the Board of Management and at the convocation of the University for conferring degrees, diplomas or other academic distinctions.(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.
