Section 37 in The Jai Narain Vyas University Jodhpur Act, 1962
37. Appointment of special Officer by State Government.
(1)At any time after the passing of this Act, and until such time as the authorities of the University shall have been duly constituted, or until such further time as the Syndicate may desire, a special Officer shall be appointed by the State Government for the University.(2)It shall be the duty of the Special Officer to convene the first meeting of the Senate and of the Syndicate within six months of his assuming charge of his appointment. He shall be empowered to appoint such clerical and menial staff as may be necessary. No member of the clerical and menial staff shall be permanently employed until his appointment has been confirmed by the Syndicate.(3)The Special Officer shall be empowered to incur all necessary expenditure, subject to the approval of the Chancellor.
