Section 34 in Statutes of the Homoeopathy University, Jaipur, 2011
34. Responsibility of Chairperson and Board of Management to Implement Statutes.
(1)The Chairperson and the Board of Management shall have the responsibility to implement the provisions of the Act, these Statutes and Ordinances.(2)The Chairperson and the Board of Management may take all such measures and decisions and issue appropriate directions to implement the Act, these Statutes and Regulations made there under as they may deem fit in the best interests of the University.(3)The Chairperson and the Board of Management may issue directions, general or specific, to any other Authority established under the Act or these Statutes for removal of any difficulties in interpretation or application of these Statutes or Regulations made there under.(4)The Board of Management shall, in conformity with the provisions of the Act take immediate steps to make Regulations to regulate matters provided there under and for the conduct of business of the University bodies.
