Section 18 in First Statutes of the Rai University
18. Committees.
- "The authorities (Governing Body or the Board of Management) of the University may constitute such committees with such terms of reference as may be necessary for specific tasks to be performed by such committees. The constitution of such committees, powers to be exercised and duties to be performed shall be such as may be prescribed by the Governing Body"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,(2)The Committees so appointed shall exercise their powers and functions within the delegated authority. Neither the university nor the Governing Body, nor the Board of Management shall be accountable for the authority or powers used outside the scope of delegation by such authorities.(3)Such Committees shall be automatically dissolved on completion of their tenure or after completion of the tasks assigned to them by the authority appointing them, unless extension in the tenure is granted by the said authority.18.2Advisory Committee. - The Governing Body or the Board of Management may, with the concurrence of the President, appoint one or more Advisory Committees for the purpose of providing advice to the Board of Management in matters relating to the conduct of various affairs of the University.18.3Disqualification for Membership of an Authority or Body, Validity of Proceedings and Filling Up of Vacancies. - (1) A person shall be disqualified for being a member of any of the authorities or bodies of the university, if he-i. Is of unsound mind and stands so declared by a competent Court;ii. Is an undercharged insolvent;iii. Has been convicted of any offence involving moral turpitude;iv. Is conducting or engaging himself in private coaching classes; orv. Has been punished for indulging in or promoting unfair practice in the conduct of any examination, in any form, anywhere.(2)No act or proceeding of any authority or body of the university shall be invalid merely by reason of any vacancy or defect in the constitution thereof.(3)Any vacancy which may occur in the membership of the authorities or bodies of the university due to death, resignation or removal of a member or due to change of capacity in which he was appointed or nominated, shall be filled up as early as possible by the person or the body who had appointed or nominated such a member:Provided that the person appointed or nominated as a member of an authority or body of the university on an emergent vacancy, shall remain a member of such authority or body only for the unexpired tenure of the member; in whose place he is appointed or nominated.
