Section 9(1) in First Statutes of the Rai University
(1)The Provost shall be appointed by the Governing Body out of the panel of three persons recommended by the Search Committee consisting of the following members, and shall, subject to the provisions of sub-Section (6), hold office for a term of three years:-(i)an eminent professional to be nominated by the Board of Management;(ii)an eminent educationalist to be nominated by the Board of Management; and(iii)one member of the Board of Management to be nominated by the President.If the President does not approve any of the persons so recommended, he shall record the reasons thereof and call for fresh recommendations:Provided that, on the expiry of term, the Provost shall be eligible for reappointment for subsequent terms until he attains maximum prescribed age:Provided further that a Provost shall continue to hold the office even after the expiry of term till the new Provost joins. However, this period shall not exceed one year:Provided also that the President may appoint first Provost for a period of one year or until the regular Provost is appointed under this section whichever is earlier:Provided further that, in case of an emergency like illness, long absence, resignation or due to any other reason the President shall assign the duties of the Provost to a competent authority of the University. However, this period of interim arrangement shall not exceed one year.
