Section 30 in First Statutes of the Rai University
30. Subsequent Statutes.
(1)The University has the power to make the subsequent Statutes of the University to provide for all or any of the following matters, namely: -(a)Creation of new authorities of the University;(b)Accounting policy and financial procedure;(c)Representation of teachers in the authorities of the University;(d)Creation of new departments and abolition or restructuring of the existing department;(e)Institution of medals and prizes;(f)Procedure of creation and abolition of posts;(g)Revision of fees;(h)Alteration of the number of seats in different disciplines; and(i)All other matter which by or under the provisions of the Act required to be prescribed by the Statutes.(2)The Statutes of the University other than the First Statutes will be made by the Board of Management with the approval of the Governing Body.(3)The Statutes made under sub-Section (2) will be submitted to the State Government for its approval.
