Section 9(3) in First Statutes of the Rai University
(3)The Provost shall be the principal executive and academic officer of the University and shall exercise general superintendence and control over the affairs of the University and shall execute the decisions of the various authorities of the University, and shall exercise such powers and perform such duties as may be prescribed by the Act and the Statutes arid as assigned by the President/Governing Body from time to time in addition to the following duties:-(a)To advise the Governing Body on planning and development of the University, particularly in respect of the norms and standards of education, teaching and research in the University and ensure compliance of the same..(b)To apply for membership of other institutions like Association of Indian Universities, Commonwealth Universities, Association of International Universities, India International Centre etc.(c)To coordinate With Deans/Chairpersons concerned for collaboration with any University/Research Institute/Centers of the country and abroad from time to time with prior approval of the Governing Body and in accordance with the government directive.(d)To co-ordinate with the Deans concerned with regard to teaching and research in the University Teaching Departments/Schools of Studies/Maintained institutes etc. and introduction of nEw courses.(e)To provide academic leadership and motivation for excellence.(f)To process disciplinary action, whenever needed, against the faculty, Technical/Admin. Staff of the University/maintained institutions as per rules and as per Statutes.(g)To ensure quality norms and standards pertaining to the courses of study offer ad or to be offered by the University within and outside the country.(h)To take steps to obtain accreditation etc.
