Section 16 in Statutes of the Jodhpur National University, Jodhpur, 2010
16. Provost.
(1)The Provost shall he appointed by the President, in accordance with Section 15 of the Act.(2)The President may, in consultation with the Board of Management, select and appoint a senior teacher of the University to function as Provost in an honorary capacity, for a period of three years.(3)The Board of Management may fix an appropriate honorarium to be paid to the Provost. A rent-free accommodation and other facilities necessary for performance of his functions shall also be provided to him.(4)The Provost shall ensure discipline in the University and shall, in consultation with the President, establish appropriate norms and procedures thereof,(5)Without prejudice to sub-section (2) of Section 15 of the Act, the President may prescribe additional powers and functions to the office of the Provost.(6)The President may, from time to time, authorize the Provost with any special responsibilities, as he may deem appropriate. The Provost may hold special or general inquiries into any situation involving the conduct of any employee or student of the University causing or likely to cause breach of the peace and order in the University campus.(7)The President shall, in consultation with the Chairperson, make provision for the necessary administrative support for the office of the Provost.
