Section 9(7) in First Statutes of the Rai University
(7)The President may, on representation made or otherwise and after making such inquiry as may be deemed necessary, the situation so warrants that the continuance of the Provost is not in the interests of the University, by an order in writing stating the reasons therein, direct the Provost to relinquish his office from a date specified in the order:Provided that before taking any action under this sub-section, the Provost shall be given an opportunity of being heard.
