Section 15(2) in Himachal Pradesh University Act, 1970
(2)Notwithstanding anything to the contrary contained in the Statutes or the Ordinances of the University, the Registrar shall be appointed by the State Government from amongst the officer who have put in atleast five years service in the Indian Administrative Services or atleast nine years service in Himachal Pradesh Administrative Services, under the State Government, failing which by selection from amongst those eligible under the existing provisions of the First Ordinance of the University.
