Section 31(1) in First Statutes of the Rai University
(1)The First Ordinances of the University will provide for all or any of the following matter, namely:-(a)The Admission of students to the University and their enrolment as such;(b)The courses of study to be laid down for degrees, diplomas and certificates of the University;(c)The award of degrees, diplomas, certificates and other academic distinctions, the minimum qualifications for the same;(d)The conditions for award of fellowships, scholarships, stipends, medals, and prizes;(e)The conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;(f)Fees to be charged for the various courses examinations, degree or diplomas of the University;(g)The condition of residence of the students of the University;(h)Provision regarding disciplinary action against the students;(i)The creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;(j)The manner of co-operation and collaboration with other Universities and institutions of higher education;(k)Such other matters which are required to be provided by the Ordinances by or under the Gujarat Private Universities Act, 2009
