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State of Rajasthan - Section

Section 25 in Statutes of the Jodhpur National University, Jodhpur, 2010

25. Laboratories and their staff.

(1)The Board of Management shall, in consultation with the Academic Council, and in accordance with any Guidelines laid down by the relevant Regulatory Bodies, make Ordinances or Regulations, as it may deem appropriate, for the following purposes:
(a)to establish one or more University laboratories, whether attached to a School or to a Department or otherwise, with adequate staff, laying down the qualifications and procedures for their recruitment, and determine their terms and conditions of service;
(b)to prescribe norms for the functioning of the laboratories, ensuring their access to its students, teachers and researchers, including norms to impose penalties for violation of rules on the use of the laboratories and attached facilities, if any;
(c)to lay down norms on acquisition and maintenance, from time to time, of laboratory equipment, and chemical and other materials for experiments and their installation/storage; and
(d)to prescribe appropriate safety norms for the laboratories, their equipment and materials.
Chapter-5 Grievance Redressal and Resolution of Disputes