Section 8(9) in First Statutes of the Rai University
(9)The President shall have the following powers, namely:-a. To call for any information or record.b. To appoint the Provost.c. To remove the Provost in accordance with the provisions of sub-Section 6 of Section 15 of the Gujarat Private Universities Act, 2009.d. Such other powers as may be delegated to him by the Governing Body.e. Such other powers as may be prescribed by the statutes.
