Section 20 in First Statutes of the Rai University
20. The Procedure for Arbitration and Resolution of Disputes.
(1)The Provost shall be responsible for the resolution of disputes and grievances between the teachers, officers and other employees and the students of the University.(2)The Provost may delegate the responsibility for arbitration to the, Registrar or any other person as he may deem fit.(3)Any person who is aggrieved of the decision of the Provost may appeal to the President within 15 days of communication of the decision by the Provost.(4)Where it is found necessary, the President may appoint an Arbitration Committee to arbitrate such disputes and grievances with such constitution and such powers as he may deem fit.(5)The procedures for arbitration of disputes shall be laid down by the Board of Management for dealing with appeals and fix time limit for filing the same.In case of any dispute between University and officers, teachers, employees and students, the same shall be adjudicated upon by the Committee constituted by the Board of Management in the regard. If still not resolved to the satisfaction of the parties the aggrieved party may invoke the arbitration clause and request the President in writing for appointment of an Arbitrator (to be appointed by the President) who shall appoint an Arbitrator within 30 days of the receipt of such request.
