Section 18(18) in First Statutes of the Rai University
18.1Constitution of Standing Committee and Ad hoc Committee. - (1) The Governing Body and/or the Board of Management may, at the appropriate time, by a resolution in a duly conducted meeting, and or in accordance with the directions of the President, appoint standing committees or ad-hoc committees, and/or enquiry committees by defining:(a)The purpose of appointment;(b)The constitution;(c)The tenure of the committee;(d)The financial budget;(e)The procedure to be adopted;(f)The rights and obligations of the committee;(g)The remuneration payable to the members of the committee:(h)The facilities to be acquired and other matters relevant or incidental to complete the purpose for which it is appointed,
