Section 10(11) in First Statutes of the Rai University
(11)If at any time upon representation made or otherwise and after making such inquiry as may be deemed necessary, the situation so warrants that the continuance of the Registrar is not in the interests of the University, the President may, by an order in writing stating the reasons therein, require the Registrar to relinquish his office from such date as may be specified in the order:Provided that before taking an action under this sub-section, the Registrar shall be given an opportunity of being heard.
