Section 30(1) in First Statutes of the Rai University
(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.
