Section 20(5) in First Statutes of the Rai University
(5)The procedures for arbitration of disputes shall be laid down by the Board of Management for dealing with appeals and fix time limit for filing the same.In case of any dispute between University and officers, teachers, employees and students, the same shall be adjudicated upon by the Committee constituted by the Board of Management in the regard. If still not resolved to the satisfaction of the parties the aggrieved party may invoke the arbitration clause and request the President in writing for appointment of an Arbitrator (to be appointed by the President) who shall appoint an Arbitrator within 30 days of the receipt of such request.
