Section 5 in First Statutes of the Jai Narayan Vyas University Jodhpur
5.
(1)The Syndicate shall, subject to the control of the Senate, manage and administer the revenue and property of the University and the conduct of all administrative affairs of the University not otherwise provided for.(2)Subject to the provisions of the Act, the Statutes and the Ordinances, the Syndicate shall, in addition to all other powers vested in it have the following powers, namely:-(i)to appoint, from time to time the Registrar, Librarian Principals of Colleges and Heads Of Institutions established by the University, and such Professors, Readers, Lecturers and other members of the teaching staff as may be necessary on the recommendations of the Selection Committee constituted for the purpose:Provided that no action shall be taken by the Syndicate in respect of the number, and the emoluments of teachers otherwise than after consideration of the recommendations of the Academic Council;(ii)to appoint members of the administrative staff or to delegate the power of appointment to such authority or authorities or officer or officers as the Syndicate may, from time to time, by resolution, either generally or specifically direct;(iii)to grant leave of absence to any officer of the University, other than the Chancellor and the Vice-Chancellor, and to make necessary arrangements for the discharge of the functions of such officer during his absence;(iv)to manage and regulate the finances, accounts, investments. property, business and all other administrative affairs of the University and, for that purpose to appoint such agents as it may think fit;(v)to invest any money belonging to the University including any unapplied income, in such Government stocks, funds, shares or securities as it may, from time to time, think fit or in the purchase of immovable property in India, with the like power of varying such investments from time to time on the advice of the Finance Committee;(vi)to transfer or accept transfer of any movable or immovable property on behalf of the University;(vii)to arrange for the provision of the buildings, premises, furniture and apparatus and other means needed for carrying on the work of the University;(viii)to enter into, vary, carry out and cancel contracts on behalf of the University;(ix)to entertain and redress any grievances of the officer of the University, the teaching staff, and the University's servants; who may. for any reason feel aggrieved, otherwise than by Act of the Senate;(x)to publish lists of prescribed or recommended text-books, and publish syllabus of the prescribed courses of study;(xi)to exercise such other powers and perform other duties as may be conferred or imposed on it by the Act or the Statute.
